RICHPAL SINGH AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal arises out of a decision of the Court of Addl. Sessions Judge, Sri Karanpur dated 28.9.1999 in Sessions case No. 2/1997.

(2.) The two present appellants, namely Richpal Singh and Gurdeep Singh are out of four accused persons who were sent for trial to the trial Court. The third accused Amreek Kaur was acquitted of the charges by the judgment under appeal. The fourth accused Smt. Surjeet Kaur died during the course of trial and therefore proceedings were dropped against her.

(3.) The trial emanates from the First Information Report being FIR No. 122/94 lodged at Police Station, Gajsinghpur against five accused persons. Out of the five named in FIR, two are the accused appellants; one Amreek Kaur is acquitted. Fourth accused Surjeet Kaur died during trial. Fifth accused Kala Singh alias Surendra Singh, being a juvenile, was sent to the Juvenile Court for being proceeded against.