HARSUKH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal under Sec. 374 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C.') has been preferred against the Judgment and sentences dtd. 25/3/1996 passed by the Additional Sessions Judge, Nagaur (hereinafter referred as 'Trial Court') in Session case No. 33/1995, whereby the appellants were convicted as under:-

(2.) The facts relevant for the present purposes are that the complainant Poora Ram (PW-8) submitted a written report (Exhibit-P/13) stating inter alia that on 9/7/1995, when he was returning to his village after selling milk and reached near the village tank, while Ramniwas S/o Sukha Ram Jat, his uncle Jhumar Ram were coming from the opposite side, one Massey tractor being driven by the accused Harsukh Ram with Peraj Ram and another person sitting in the tractor approached at a very high speed. Said Harsukh Ram with an intention to kill the injured Ram Niwas followed Ram Niwas and rode the tractor over him and thereafter, turned the tractor back and trampled the injured Ram Niwas with the wheels of the tractor, which caused multiple injuries on various parts of his body, including head and right leg resulting in profused bleeding.

(3.) The Police after investigation filed charge-sheet implicating the appellants for various offences and the Trial Court; after framing charges commenced trial.