NARAYAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PELLANTS , namely Narayan Singh, his wife - Smt. Manbai and two sons viz., Dhanraj and Ramcharan are residents of Village Kherkhera, falling within jurisdiction of Police Station, Jawar, District Jhalawar. On 11th of June, 2007, all the above said four accused -persons murdered two brothers, namely Devlal and Ranglal, sons of Amar Singh, and also caused injuries to Smt. Santrabai (PW -7) wife of Ranglal.

(2.) RAYAN Singh and Ranglal are neighbourers. Due to throwing water in front of the house of accused by the daughter of Smt. Santrabai (PW -7), on a trivial issue, the matter flaired up and the occurrence had taken place.

(3.) E Court of Additional Sessions Judge, Aklera, District Jhalawar, vide its impugned judgment dated 17.06.2008, held all the appellants guilty of offence punishable under Section 302/34 of Indian Penal Code. Ving convicted the appellants for the above said offence, the trial Judge, vide a separate order of even date, sentenced them as under : -