MUKNA RAM Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The incident is of 7/8/1988 which happened near Bhati Choraha Ratanada, Jodhpur at about 10:00 p.m. when it is alleged that the jeep of the complainant party pertaining to Excise Department was attacked by another jeep allegedly consisting of Ramdeen, Gordhan Ram and Babu Lal. There was an allegation that the accused persons assaulted the complainant with Dharias and Lathis. The charge-sheet was filed after investigation against five persons.

(3.) Mr. Dhirendra Singh, learned Senior Counsel assisted by Mr. R.K. Bishnoi and Ms. Laxmi appearing on behalf of appellant submit that though Gordhan Ram was facing the similar allegations but the learned trial court has after due adjudication acquitted him. Learned Senior Counsel further submits that in the investigation itself, Deva and Harlal, who were included earlier, were excluded when the charge-sheet was filed. It is also averred that Birbal Ram and Babu Lal, who are the other accused, were charge-sheeted and died before passing of the judgment.