CHHITARLAL AND ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) INSTANT appeal has been filed by the accused appellants namely; Chhitarlal S/o Nanda adopted son of Harji; Baluram S/o Kanaram; Gopallal S/o Suwalal; Ramnarain S/o Sona @ Sheonarain; Gogaram S/o Nandaram; Sheojiram S/o Chhittar; Ratanlal @ Ratna S/o Kanaram; Ramdhan S/o Gogaram; Bheruram S/o Ramnarain; Sheopal S/o Suwalal; Ramdeo S/o Nandaram; Ghasilal S/o Arjana; Gopallal S/o Ramnarain.

(2.) ALL the above accused appellants have been convicted for the offence under sections 302, 302/149, 326, 326/149, 325, 325/149, 324, 324/149, 323, 323/149, and 148 IPC.

(3.) A report came to be lodged on 21.8.2003 by one Shri. Ramlal at Police Station Lambaharisingh (Exhibit -P/1). inter -alia stating that around 1.30 PM, when Ramchandra (the deceased), Ramlal s/o Sona, Bhura s/o Sona, Bhura s/o Ghisa, Ramdeo s/o Kana and Sheodan s/o Ramdeo were grazing cattle in the agricultural land, then Chhitar, Balu, Goga, Sheoji, Ratna @ Ramratan, Gheesa, Gopal, Sheopal, Ramnarain, Ramnarain s/o Sheochand, Gopal s/o Ramnarain, Ramdev, Ramcharan, Bheru, Ramdhan, all by caste Jat, resident of Dhadawat, with common intention, entered into their agricultural lands and started beating them with 'Kulhadis' (Axes) and 'Lathis ' due to which all of them sustained injuries and Ramchandra s/o Kishan, by caste Gurjar died. This was submitted to SHO, Police Station Lambaharisingh on 21/08/2003 and Satyanarain, SHO/In -charge, Police Sation Lambaharisingh registered FIR on 21.08.2003 at about 4.45 pm.