(1.) By this judgment, we propose to decide D.B. Criminal Appeal No. 636/2005 filed by appellants (1) Lalchand S/o Seva Ram (2) Mahaveer S/o Lalchand (3) Munshi Ram S/o Lalchand (4) Vinod Kumar S/o Lalchand (5) Jaivir S/o Lalchand (6) Satvir S/o Lalchand, all residents of Village Ber, Tehsil Bhadra, District Hanumangarh, against the judgment and order dated 27.05.2005 passed by the learned Additional Sessions Judge, Bhadra, District Hanumangarh in Sessions Case No. 03/2003, whereby the accused appellants were held guilty for commission of offences and sentenced them as under:- <FRM>JUDGEMENT_834_TLRAJ0_2010.html</FRM>
(2.) All the sentences were ordered to run consecutively.
(3.) In nutshell, the prosecution story, as disclosed in investigation and trial, is that statement of Balvir was recorded in General Hospital, Bhadra on 13.11.2002 at 10.30 PM, wherein he stated that his cousin-brothers Satvir, Mahaveer, Munshiram and Jaivir had a fighting with him an year ago, which caused fracture of his leg, for which they are facing trial and hence, are inimical to him. On 13.11.2002 he went to Adampur Mandi with his father, on return, his wife Urmila informed that Sher Singh and Ram Singh (brother of Balvir), while going to field were stopped by Satvir and they are fighting.
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