BHURA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioners against the order dtd. 21/1/2020 passed by learned Additional Sessions Judge No. 2, Nagaur in Sessions Case No. 37/2016 by which the Trial Court framed the charges against the petitioners No. 1 to 4 for offence under Ss. 148, 341, 323 in the alternate Sec. 323/149, 324 in the alternate 324/149, 325 in the alternate 325/149, 326 in the alternate 326/149, 307 in the alternate 307/149, 354A/149 IPC and against the petitioners No. 5 and 6 for the offence under Ss. 148, 341, 323 in the alterate 324/149, 325 in the alternate 325/149, 326 in the alternate 326/149, 307 in the alternate 307/149 IPC.

(2.) Brief facts of the case are that the complainant respondent No. 2 submitted a written report before the SHO, Police Station Shri Balaji stating therein that on 10/5/2015 in the morning, his sisters, brother-in-law and mother- in-law were working in the field. At that time, his neighbour Bhura Ram and Oma Ram came in a Bolero vehicle having axe, farsi etc in hand and other accused persons armed with weapons behind them, came running and attacked his members working in the field. All the injured sustained fractures and grievous injuries. Ramu Ram sustained grievous injury on head.

(3.) On the basis of above report, police registered FIR No. 76/2015 and commenced investigation. After usual investigation, the police filed challan against the accused petitioners before the competent Court and thereafter, the case was transferred to the Court of Additional Sessions Judge No. 2, Nagaur and after arguments on charge, charges were framed against the petitioners for offences mentioned hereinabove.