RAM KUNWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the sentences were ordered to run concurrently.

(2.) It is the prosecution version that on 10/06/1996 at around 3.30 p.m., while Shriram (now deceased) was on the tractor and ploughing his field along with Sadhu Ram, all the six appellants entered into the field in Jeep No. RJ. 02/1268 driven by Kailash, Ram Kunwar then got halted the tractor, climbed over it and inflicted knife blows on the chest, and back of Shriram, Kailash and Buddha caught hold of Shriram and squeezed his testicles. Murari Lal gave knife blows on the left ear and nose of Sadhu Ram. Lala took Sadhu Ram in his grip and Kailash caused injury on his back with chain. Hearing hue and cry when the witnesses arrived, the appellant fled away in the Jeep. Shriram died on the way to the Hospital. A written report to this effect was submitted by Sadhu Ram to the SHO Police Station, Narainpur who registered a case under Sections 147, 148, 323, 341, 447 and 302, IPC and investigation was undertaken. On completion of investigation charge-sheet was filed. In due course the case came up for trial before the learned Additional Sessions Judge No. 2 Alwar. Charges under Sections 147, 148, 302, 302/149, 324, 324/149 and 447, IPC were framed against the appellants, who denied the charges and claimed trial. The prosecution in support of its case examined as many as 19 witnesses. In their explanation under Section 313, Cr.P.C. the appellants claimed innocence. Five witnesses in defence were produced by the appellants. On hearing the final submissions, the learned trial Judge convicted and sentenced the appellants as indicated hereinabove.

(3.) We have heard the rival submission and scanned the record.