STATE Vs. NANAK

JUDGEMENT

(1.) THIS is an appeal by the State against the acquittal of Nanak and Hukma by the Sub-Divisional Magistrate, Ganganagar.

(2.) THE prosecution story was briefly this. On the evening of 13-5-1949, Ram Chander was returning from the shop of his son-in-law and going home. When he passed by the houses of some 'nais', he saw Hukma and Nanak hiding there. As he passed in front of them, he saw that they were armed with 'gandasis' and Nanak asked him to stop. Hukma then asked Nanak to shoot Ramchander with a pistol. On hearing this, Ramchander turned round and thereupon he was immediately attacked by Nanak with the 'gandasi'. He fell down injured and thereupon Hukrna gave him another 'gandasi' blow on his left hand. A number of people who were passing that way, intervened and the assailants ran away. Information was sent to Ganpat, nephew of Ramchander, and he came and removed Ramchander to his house. THE matter was reported in 'thana' Chunawarh the next day at 3 P. M. , the distance to the 'thana' from the village Lalgarh where the incident took place being 18 miles.