PRATAP SINGH AND ANR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) KAN Singh and Jagdish Singh two sons of Ugam Singh on 19.5.2006 at about 7.00 AM on a trivial issue while digging a ditch had a fight. In the occurrence it is alleged by the prosecution that Pratap Singh S/o. Kan Singh has caused two fatal injuries on the head of Jagdish Singh which had proved fatal. In the occurrence, Rajveer Singh (P.W.13) son, Sumitra Kanwar (P.W.8) wife of deceased Jagdish Singh, had also suffered injuries.

(2.) MR . A.K. Gupta, the learned counsel appearing for the appellants, has demonstrated that in the occurrence, Pratap Singh and Kan Singh had also suffered injuries though as per arrest memo on the person of Pratap Singh, there was no external mark of injury, but Kan Singh, indeed, had an injury on the head.

(3.) AS to how the occurrence ensued whether witnesses are wholly truthful or are suppressing the part of occurrence we have been called upon to answer these questions.