STATE OF RAJASTHAN Vs. PREMA RAM

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the appellant-State laying a challenge to the judgment dtd. 27/11/1997 passed by the learned Additional Sessions Judge No. 2, Bikaner in Sessions Case No. 16/96 (State Vs. Premaram and Ors.), whereby the learned Trial Court acquitted the accused-respondents of the charges against them under Ss. 148, 302 and 302/149 IPC, while giving them the benefit of doubt.

(2.) The matter pertains to an incident which had occurred in the year 1996 and the present appeal has been pending since the year 1998.

(3.) Brief facts of the case, as placed before this Court by the learned Counsel appearing on behalf of the appellant-State, are that on 28/2/1996, Bhanwar Singh (PW-2) submitted an oral report before the Reserve (Aarakshi) Centre, Mahajan, District Bikaner, which, to the extent necessary for the present adjudication, was to the effect that on the said date, when Bhanwar Singh and one Ugam Singh reached near the field of one Poonam Singh at Beed Sangreyo, Roop Singh (son of the complainant), came out from the said field, and informed that the accused-respondents armed with barchi, axe and lathis, in the field of Poonam Singh, were subjecting his uncle Gopal Singh (deceased) to beatings.