SAJJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants have assailed the judgment and order dtd. 8/8/2018 rendered by the Court of Additional Sessions Judge, Bhadra, District Hanumangarh in Sessions Case No. 25 of 2015 (CIS No. 25/2015) titled as 'State of Rajasthan Vs. Sajjan @ Kalla and Ors.", whereby the appellants were held guilty of various offences and were sentenced as under:-

(2.) Let us give a very brief factual matrix of case to understand entire matter in the right perspective.

(3.) That on 23/2/2015 complainant Kuldeep Singh (PW-2) lodged a report with the S.H.O., Police Station Bhadra, District Hanumangarh alleging, inter alia, that his cousin Shishram @ Shishpal @ Pappu owned a motorcycle workshop which is situated near bus stand in Bhadra town. The complainant was at the workshop with Shishram until 06:15 pm on that day. Afterwards, he returned to his village. At around 07:25 pm, Manoj Singh (PW-5) phoned the complainant and informed him that three unknown miscreants had entered into the workshop, fired gun-shot at Shishram and fled away from the scene. Shishram was immediately taken to the Government hospital. Upon hearing this news, Kuldeep Singh and his brother Ashok immediately rushed to the hospital. The body of Shishram had sustained gun-shot injuries and he succumbed to the attack made by the assailants.