SURENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellants have preferred this Criminal Appeal aggrieved by judgment and sentence dtd. 27/9/2018 passed by learned Additional District & Sessions Judge, No. 2, Hindaun City, whereby appellants namely;

(2.) Succinctly stated the facts of the case are that parcha bayan (Ex.P-1) of Bhagwan Sahay Soni (PW-1) was recorded on 28/7/2013, which reads as under:-

(3.) On the basis of said parcha bayan, police registered the First Information Report No. 282/2013 (Ex.P-2) at Police Station Todabhim, District Karauli for the offences under Ss. 143, 323 and 341 of I.P.C. During the course of investigation, Shivcharan expired. Police, therefore, after conclusion of the investigation, filed charge-sheet against the accused/appellants for the offences under Ss. 147, 148, 149, 323, 341, 324 and 302 I.P.C. The learned Trial Court framed charges against the accused/appellants and they denied the charges and sought trial. As many as 31 witnesses were examined on behalf of the prosecution and 35 documents were exhibited on behalf of the prosecution. In defence, 17 documents were exhibited. However, no witness was produced in defence. Accused-appellants were examined under Sec. 313 Cr.P.C. The learned Trial Court after hearing the arguments, convicted and sentenced the accused/appellants as mentioned herein above. Aggrieved by the conviction, accused/appellants have preferred this appeal.