SUKH DEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since controversy involved in the bunch of these criminal appeals arises out of the same incident; the same are being decided by this common judgment.

(2.) The appellants have preferred these appeals aggrieved by the judgment of conviction and order of sentence dtd. 17/5/2017 whereby appellants were acquitted for the offence under Ss. 323, 323/149, 307, 307/149 and 341 of IPC and convicted and sentenced as hereunder:-

(3.) Succinctly stated the facts of the case are that a written report (Exhibit-P1) was lodged by complainant - Prakash Kaur wife of Charan Singh on 27/9/2012 at Police Station Jurhara, District Bharatpur, Rajasthan, which reads as under:-