JETHA RAM & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsels for the parties. <FRM>JUDGEMENT_133_LAWS(RAJ)6_2016_1.html</FRM>

(2.) As per the case set up by the prosecution, on 20.5.1988, the complainant's father was going for the call of nature and when he reached at the place where his crop was lying, accused-persons, namely, Tara Chand, Madan Lal, Bishna Ram and Jetha Ram were standing there. Accused Tara and Madan Lal were having lathies in their hands. They stated why he has spread his crop for threshing on their plot and after some hot arguments, all the four accused-persons inflicted injuries on complainant's father. When the complainant came to rescue, accused Jetha Ram also caused sharp edged injuries on him one due to which his little finger was cut.

(3.) After investigation, the police filed challan against the accused-petitioners for offences under Section 326, 324, 323/34 I.RC.