DHANRAJ AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE appellants, Dhanraj, Ramsahai, Mahaveer, Hajari Lal, Maya Ram, and Ramphool have challenged the judgment dated 20.4.2005, passed by the Addl. Sessions Judge (Fast Tract) No. 1, Tonk, whereby the learned Judge has convicted them for offences under Sections 148, 341 and 302 read with Section 149 IPC. For offence under Section 148 the appellants have been sentenced to two years of rigorous imprisonment, imposed with a fine of Rs. 200/ - each, and directed to further undergo a sentence of fifteen days of simple imprisonment. For offence under Section 341, they have been sentenced to one month of simple imprisonment. For offence under Section 302/149 they have been sentenced to life imprisonment, imposed with a fine of Rs. 2000/ - each, and directed to undergo six months of simple imprisonment in default thereof. It was further directed that the sentence for offences under Sections 148 and 341 IPC would be undergone before the sentence for life imprisonment begins.

(2.) BRIEFLY the facts of the case are that Foru (P.W.2) lodged a report at Police Station Thad, District Tonk, on 25.4.2004 at 9:30 AM. The report when translated into English, reads as under: - -

(3.) IN order to support its case the prosecution examined fifteen witnesses, and submitted forty -seven documents. In turn the defence examined seven witnesses, and submitted seven documents. After completion of the trial, the learned Judge convicted and sentenced the appellants as aforementioned. Hence, this appeal before this court.