CHIRONJI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) DHANNA Lal s/o Narayan, his son Jamna Lal, and Prabhu Lal alongwith his three sons namely Chironji Lal, Dhanna, and Dhuli Lal have been tried by the Court of Additional Sessions Judge, Aklera, Distt. Jhalawar for causing murder of one Heera Lal son of Parmanand (P.W.11) first informant, complainant.

(2.) THE case of the prosecution is that the due to gun shot fired by Chironji Lal, Heera Lal had died, and thus, trial Court had substantively convicted Chironji Lal for offence under Section 302 IPC, and Section 3/25 of the Arms Act. Remaining five accused namely Dhanna, Dhuli Lal, Prabhu Lal, Dhanna Lal, and Jamna Lal were convicted for offence of murder under Section 302 with aid of Section 149 IPC. All the six appellants were also convicted for offence under Section 148 IPC, for having formulated unlawful assembly to cause murder of Heera Lal.

(3.) VIDE a separate order of even date, appellants were sentenced as under : - Accused appellant Chironji Lal For offence under Section 302 IPC: to undergo life imprisonment, and to pay a fine of Rs. 1000/ -, and in default thereto, to further undergo one month rigorous imprisonment. For offence under Section 148 IPC : to undergo one year rigorous imprisonment. For offence under Section 3/25 of the Arms Act : to undergo six month rigorous imprisonment, and to pay a fine of Rs. 1000/ -, and in default thereof, to further undergo one month rigorous imprisonment. Accused appellants Dhanna, Dhuli Lal, Prabhu Lal, Dhanna Lal, and Jamna Lal : For offence under Section 302/149 IPC : to undergo life imprisonment, and to pay a fine of Rs. 1000/ -, and in default thereof, to further undergo one month rigorous imprisonment For offence under Section 148 IPC : to undergo one year rigorous imprisonment.