JAGGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein, namely, Jagga S/o Daula Garasiya, Daula S/o Jeeva Garasiya and Kokiya S/o Kheta Garasiya, have been convicted and sentenced by the Additional Sessions Judge No.5, Udaipur vide judgment dtd. 25/2/2019 passed in Sessions Case No.130/2016 in the following terms :- <FRM>JUDGEMENT_74_LAWS(RAJ)5_2022_1.html</FRM>

(2.) The facts in nutshell are as below :-

(3.) The dead body of Megha was subjected to postmortem at the hands of a Medical Board and postmortem report (Ex.P/18) was received. The injury reports of Lala (Ex.P/17) and Homi (Ex.P/16) were also procured. The Investigating Officer Roshan Lal arrested accused Mana, Jagga, Hameera, Daula, Hariya, Gularam and Rooparam and effected the recoveries as usual. After investigation, a charge-sheet came to be filed against accused Mana, Daula, Jagga, Hariya and Hameera in the court of the concerned Magistrate for the offences punishable under Ss. 302, 148, 149, 307, 324, 326 IPC and Sec. 4/25 of the Arms Act. The investigation qua the remaining accused was kept pending under Sec. 178 (8) of the CrPC. The Investigating Officer also submitted supplementary charge-sheet against Gula and Roopa.