MOHAMMED NOOR Vs. BHANWAR LAL

JUDGEMENT

(1.) Since both - criminal revision petition and appeal arise out of the common judgment dtd. 20/1/1984 passed by the Court of learned District and Sessions Judge, Bundi (Raj.) [for short 'the trial Court'] in Sessions Case No. 74/1983, hence same are being heard and decided by this common judgment together. S.B. Criminal Appeal No. 20/1984:

(2.) In all twelve accused persons namely; Bhanwar Lal, Surajmal, Mohan, Hari Prasad, Heera Lal, Devi Lal, Prabhu, Raju @ Rajendra, Pokhar, Suraj Mal, Brij Mohan and Soji alias Shivji faced trial for the charges under Sec. 302/34, 307/34, 147, 148, 149 and 452 IPC. After trial, the trial Court convicted the accused appellants Bhanwar Lal, Suraj Mal and Soji @ Shivji Lal as under:- <FRM>JUDGEMENT_260_LAWS(RAJ)7_2022_1.html</FRM>

(3.) Rest of the accused persons namely; Mohan, Hari Prasad, Heera Lal, Devi Lal, Prabhu, Raju @ Rajendra, Pokhar, Suraj Mal and Brij Mohan, have been acquitted by the trial Court by giving them the benefit of doubt.