GHEWAR RAM Vs. STATE

JUDGEMENT

(1.) These Criminal Appeal under Sec. 374 Cr.P.C. have been preferred praying for the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 1985 and the present appeal has been pending since 1990.

(3.) The Criminal Appeals both arise out of a common controversy and assail the judgment, dtd. 30/3/1990, passed by the learned Sessions Court below. Brief facts of the case, as placed before this Court, are that on 7/3/1985, the complainant Jor Singh, lodged an F.I.R. at Police Station Peepad City, alleging therein that on that day, at about 10/11 a.m. while Ghewar Ram and Gokal Ram, the accused appellants herein, and two other persons, Poona Ram and Khangar @ Khangara Ram, during the ceremony of distribution of 'charnamrit' at the temple of Bishnois (at Dharamshala/temple at village Ramdawas), were not allowed to participate in the same, due to some outstanding dues towards some penalty on them, which remained unpaid, the accused returned to the scene with firearms, and assaulted certain persons, resulting in injuries to P.W. 2 Munna Ram, P.W. 8 Khangara ram, P.W. 13 Bagra Ram and P.W.15 Hanuta Ram, while the brother of the complainant, Manohar Singh, died as a result of injuries sustained by him during the said incident in question.