STATE OF RAJASTHAN Vs. BANSI DHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal, on behalf of State of Rajasthan, is directed against the impugned judgment dated 25th July, 1981 passed by Sessions Judge, Jhunjhunu in Sessions Case No. 15/1981 whereby both the accused respondents namely Bansi Dhar son of Koshori Lal and Bisambhar son of Ghisa Ram were acquitted from the charges levelled against them for the offences under Sections 302 and 201 IPC.

(3.) Briefly stated the facts of the case are that P.W.2, Rameshwar son of Jugal Kishore lodged a written report, Exhibit P-1, at Police Station Buhana, District Jhunjhunu on 16th November, 1980 about death of deceased Mangal Chand son of Bhagwana Ram about 9 days ago. It was alleged in the said report that Bishambhar and Bansi Dhar were irrigating the land of deceased Mangal Chand. When Mangal Chand resisted for it, he was beaten by accused persons and due to that he died.