HARNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused appellants have filed the instant appeal aggrieved by the judgment of conviction and order of sentence dtd. 3/4/1993 passed by the Additional Sessions Judge, Hindaun City whereby all the accused appellants were acquitted for offence under Ss. 147, 148, 302/149, 324/149, 323/149 of the Indian Penal Code (hereinafter referred to as "IPC") and appellant - Harna @ Harnath Singh has been convicted for offence under Sec. 302 of IPC and has been sentenced to life imprisonment along with a fine of Rs.1.00 Lac and in default of payment of fine, to further undergo rigorous imprisonment of 7 years and accused appellants - Shyam Singh, Shivbhan, Shiv Singh and Babu Singh have been convicted for offence under Sec. 323 of IPC and have been sentenced to rigorous imprisonment for 6 months each.

(2.) During the pendency of the appeal, appellant No.4 - Shiv Singh has expired and the appeal stands abated qua appellant No.4 - Shiv Singh. Now, the appeal survives qua appellant Nos.1, 2, 3 and 5 - Harna @ Harnath Singh, Shyam Singh, Shivbhan and Babu Singh.

(3.) Succinctly stated the facts of the case are that on 27/10/1990 at 7:00 PM a written report (Exhibit-P1) was submitted at Police Station, Hindaun City by one Bharat Singh. It was inter-alia stated therein that some dispute took place between Rajendra son of Harna & Harnath Singh and Narsi - brother of complainant. Thereafter, Harna Singh fired his gun at Janak Singh, who expired and Harna Singh opened other fire towards persons, who came to intervene. In the FIR, allegations were levelled against 12 persons and Janak Singh expired. On the basis of said written report, police registered an FIR for offence punishable under Ss. 147, 148, 149, 302, 307 & 323 of IPC. The police after due investigation charge-sheeted 12 persons. The accused appellants and other co-accused denied the charges levelled against them and sought trial, upon which, on behalf of the prosecution, 14 witnesses were examined and 49 documents were exhibited. In defence, 1 witness was produced and as many as 20 documents were exhibited. The Court after examining the accused under Sec. 313 Cr.P.C. and after hearing the arguments has acquitted 7 of the accused and has convicted the present 5 accused appellants. Appellant No.1 - Harna @ Harnath Singh has been convicted for offence under Sec. 302 of IPC and rest of the appellants have been convicted for offence under Sec. 323 of IPC. Learned Trial Court has acquitted the accused appellants for rest of the offences. Aggrieved by the judgment of conviction and order of sentence, the appellants have preferred the present appeal before this Court.