PANNA RAM SIRVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition under Sec. 397 read with Sec. 401 of the Cr.P.C. has been preferred on behalf of the complainant petitioner being aggrieved of the judgment dtd. 25/3/2003 passed by the learned Additional Sessions Judge (Fast Track), Pali, Camp Sojat in Sessions Case No. 48/2003, whereby the learned Trial Court acquitted the accused- respondents from the charge of offences under Ss. 148, 436, 447 I.P.C. giving them benefit of doubt.

(2.) At the outset, learned Counsel for the petitioner submits that the respondents No. 2 Ramchandra, 9 Harjiram, 12 Kaluram, 15 Bheru Singh, 18 Ratnaram, 19 Mohanlal, 22 Arjun Singh, 25 Bheemnath and 27 Mohanlal have expired. In view of the same, the instant revision petition is dismissed as abated to the extent of the aforesaid respondents and being decided on merits for the remaining respondents.

(3.) Briefly stated facts of the case are that on 13/12/1995 Pannaram S/o Moti, resident of Hariyamali submitted a Parcha Bayan to the effect that his son Joraram and his family lived at his well situated near Bera Nava Bhadarwa. In the night at about 9-10 O' clock around 30-40 villagers of Village Hariyamali, including Ramchandra Luhar, Master Arjunsingh Deep Singh, Mahendra Singh, Buddharam, Ashok Gurjar, Hari Singh, Mohan Lal etc., came armed with Lathis, axes and Dhariyas with common intention beating Nagada to his son's house and set ablaze it. His son Joraram and his wife had already hidden somewhere seeing them. Due to fire, the cotton stored in the house and other household articles were burnt. The complainant himself hid in oad nearby. After burning the house, the accused persons went away from the spot chanting Gogaji ki Jay.