RIDMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellants against the judgment dtd. 18/12/1997 passed by learned Addl. District & Session Judge Barmer, in Session Case No.30/1997 by which the learned Judge convicted and sentenced the appellants as under :- <IMG>JUDGEMENT_9_LAWS(RAJ)5_2025_1.jpg</IMG>

(2.) Both the sentences were ordered to run concurrently.

(3.) Brief facts of the case are that on 14/7/1997, complainant Birhdaram gave a report before the concerned Police Station to the effect that his nephew Chatura was married with Kabu. On 13/7/1997 he alongwith Gordhan, Rama and Chatura went to the village of Kabu, where some scuffle took place and the appellants alongwith some other individuals gave beating to them. On this report, Police registered a case against the accused-appellants and started investigation.