KANHAIYA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeals have been preferred against the common judgment and order dtd. 28/3/2019 passed by learned Special Judge, NDPS cases, Jhalawar in Sessions Case No.14/2017, therefore these appeals are being disposed by this single judgment.

(2.) Learned trial Court vide its judgment has convicted and sentenced the appellant-Kanhaiya Lal for the offences under Sectons148 and 302 IPC and other appellants Heera Lal, Hukam Chand, Surajmal and Satyawan for the offences under Ss. 148, 302 read with Sec. 149 IPC as under:

(3.) In the present case, complainant-Gyan Bai submitted a written complaint on 14/10/2011 to S.H.O., Sarolakala, District Jhalawar, stating therein that on 14/10/2011 at 06.30 a.m., her husband-Panna Lal was going on motorcycle from his house towards temple in the village; near the temple, Heera Lal, Surajmal, Satyawan, Kanhaiya Lal and Hukam Chand were sitting armed with weapons. All the accused persons attacked her husband-Panna Lal with sharp edged weapons and killed him in her presence.