RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 7/6/2018 passed by the learned Additional Sessions Judge, Sujangarh, District Churu in Sessions Case No.24/2011:

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these two appeals under Sec. 374(2) Cr.P.C. Since both these appeals arise out of a common Judgment, they have been heard and are being decided together.

(3.) Facts relevant and essential for disposal of the appeals are noted hereinbelow: The complainant Ramnarayan son of Rameshwar (PW-3) presented a written report (Ex.P/17) to the SHO, Police Station Sujangarh on 29/6/2011 at the Government Hospital, Sujangarh alleging inter alia that he was working as a salesman at a country liquor shop in the village Ganoda. On the same day i.e. 29/6/2011, at about 01.50 pm., he was sitting at the shop with his brother Rakesh, Ramniwas Kothyari and Mobaram at which point of time, two Scorpio vehicles, one having the number plate No.RJ-27-UA-8553 and the other one being unnumbered, came and stopped in front of the shop. Ram Singh, Chhotu Singh, Mahavir Singh, Anand Pal Singh, Manjit Singh, Vicky Singh, Bhawani Singh, Jeetu Singh, Bhagwan Singh, K.D. Charan, Pratap Singh, Mahendra Singh, Datar Singh and Narpat Singh Rajput, got down from the Scorpio vehicles and immediately on getting down, they started indiscriminate firing in which, one shot hit his brother Rakesh who died on the spot.