PRABHU AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellants Prabhu, Kalu, Chhotiya, Ratan Lal and Ram Charan were tried in relation to an occurrence dated November 3, 1976, which look place in village Bamori Ghata. In the said occurrence Ratan Lal, Kanhaiya Lal (since deceased) sustained seven Injuries at the hands of the accused and they succumbed to death. Learned Sessions Judge found them guilty under Section 302/34 I.P.C. and sentenced them to suffer imprisonment for life and a fine of Rs. 50/- each.

(2.) The convicted accused have challenged their conviction and sentence by filling an appeal from jail before the Court.

(3.) We are not required to deal in detail the evidence and the circumstances brought forth on record by the prosecution, as the learned counsel appearing for the appellants has rightly conceded that there are sufficient grounds to hold that the occurrence did take place at the time and place alleged by the prosecution and during the course of that occurrence the two deceased sustained injuries at the hands of the accused-appellants as a result of which they died. However, we have looked into the record and are satisfied that guilt has been brought home to the accused by cogent, consistent and reliable evidence.