SANT RAM & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SANT Ram s/o Laxmi Narain, Adisaal s/o Prabhataram, Suresh Kumar son of Adisaal, Lal Chand s/o Bahadur, Raj Kumar s/o Adisaal, Hemraj s/o Bahadur, Mukesh Devi w/o Bhojraj, Mishri Devi w/o Hemraj, Sunita Devi w/o Suresh, Kamla w/o Rajkumar and Rajendra Prasad @ Raju s/o Raghuveer Prasad, were sent for trial in a case arising out of FIR No. 157/03 (15.3.2003) registered at Police Station Kotputali, District Jaipur, for the offences under Sections 147, 148, 149, 302, 307, 341 and 323 IPC.

(2.) THE criminal proceedings in the present case were initiated on the basis of written report (Exhibit -P/34) submitted by Amar Singh (P.W.18) before Phool Mohammad (P.W.35), who was then posted as SHO at Police Station Kotputali.

(3.) OUT of above eleven persons, Adisaal died during the trial and the proceedings were dropped qua him. The learned trial court vide the impugned judgment dated 16.5.2007 acquitted four ladies, namely Mukesh Devi, Mishri Devi, Sunita Devi and Kamla and Rajendra Prasad @ Raju and convicted Sant Ram, Suresh Kumar, Raj Kumar, Lal Chand and Hemraj for the offences under Sections 148, 302/149 and 323/149 IPC. The trial court also substantively convicted Lal Chand for the offence under Section 307 IPC and remaining accused namely Sant Ram, Suresh Kumar, Raj Kumar and Hemraj for the offence under Section 307/149 IPC. The trial court also convicted Sant Ram, Hemraj and Lal Chand for the offence under Section 323/149 and 148 IPC. Having convicted the above five accused, for the aforesaid offences, the trial court vide a separate order of even date sentenced them as under: -