BHAGWAN SINGH & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Bhagwan Singh, Bhim Singh, Vijay Singh, Amar Singh, Banno @ Ramola, Bhanwar, Gordhan, Ram Dayal, Rajole, Jaggo, Sugar Singh, Munshi and Soni, were tried by the court of Additional Sessions Judge (Fast Track) No.3, Bharatpur, Camp Bayana, Bharatpur, for causing murder of Girdhar and injuries to six witnesses, namely Leela (P.W.3), Geeta (P.W.4), Sua (P.W.5), Maharaj Singh (P.W.6), Mitthu (P.W.8) and Mohan (P.W.9). The trial court held all the appellants guilty of offence under Sections 302/149, 307/149, 341, 323 and 148/149 IPC.

(2.) Having held the appellants guilty of offences aforesaid, the trial court vide a separate order of even date, sentenced them as under:-

(3.) In the occurrence, four accused, namely Bhagwan Singh, Gordhan, Soni and Rajole had suffered injuries.