KISHORI LAL AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Six appellants belongs to one family. Kishori Lal, Radha Kishan and Heera Lal are three brothers being sons of Birdhi Lal, Kamlesh Kumar, Om Prakash and Leelesh Kumar are sons of appellant No. 3 Heera Lal. They were sent for trial in a case arising out of FIR No. 56/2008, registered at Police Station Ramganjmandi, Kota.

(2.) The case of the prosecution is that the appellants on 2.3.2008, at about 7:00 AM, in the revenue state of Richhadiya armed with Dhariya, Pharsa, lath and gandasi after giving beating caused murder of Jagdish Prasad. It is further alleged that accused appellants caused injuries to Leelesh Kumar (P.W.3), Mahendra Kumar (P.W.5), Mangi Lal (P.W.10) and Babu Lal (P.W.13).

(3.) The court of Additional Sessions Judge, Ramganjmandi, District Kota, vide impugned judgment dated 25.9.2013 held all the appellants guilty of offences under Ss. 148, 302/149 and 307/149 IPC.