FULA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been preferred by the appellants under Sec. 374(2) of the Code of Criminal Procedure against the judgment dtd. 13/8/1993 passed by the learned Additional Sessions Judge, Nohar, in Sessions Case No. 64/1992, whereby the appellants were convicted and sentenced as under :

(2.) Briefly stated the factual canvas delineates that there had been longstanding enmity between the accused persons namely Fularam, Ram Chandra, Dalip Singh, Tara Chand, Baluram, and Subhash, and the prosecution party comprising Kashiram (since deceased), Singaram, and their family members. This animosity had been simmering for nearly a month preceding the incident.

(3.) Heard learned Counsel for the appellants and the learned Public Prosecutor. Perused the record with anxious consideration.