SHANKAR LAL S/O SH. PAT RAM, BY CASTE SONI, RESIDENT OF GANDHI BADI, POLICE STATION BHIRANI, TESHIL BHADRA, DISTRICT HANUMANGARH (RAJ.) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this cr. appeal filed under Sec. 374(2) Crimial P.C. the judgment dated 1.8.2008 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Hanumangarh in Sessions Case No.14/2006 (State of Rajasthan Vs. Shanker Lal) is under challenge whereby the accused appellant was convicted for offence under Sec. 302 Penal Code and 3/25 (1-B)(a) of the Arms Act and following punishment was passed against him, which reads as under:- <FRM>JUDGEMENT_68_LAWS(RAJ)11_2016_1.html</FRM>

(2.) As per brief facts of the case on 22.12.2005, a written complaint (Ex.P/1) was field by Vinod Kumar S/o Leelu Ram (deceased) at Police Station Bhirani, District Hanumangarh in which it was alleged that on 21.12.2005 at about 12.00 pm in the mid night, the mother of the complainant awake and asked him that still your father has not returned home and he might be playing cards at the house of Rameshwar, so you go there and call him back. Upon asking by mother, the complainant went to the house of Rameshwar while taking torch in hand due to darkness. As per complainant when he reached near the house of Rameshwar he saw that appellant Shanker S/o Path Ram was standing near the wall of house of Rameshwar, at that time, the complainant made query what you are doing here, at that time Shankar having entered his hand in the hole (Mori) of the wall and fired a gun shot and run away from the place of occurrence. The complainant immediately entered in the house and saw that due to gunshot injury blood was coming out from the body of his father Lilu Ram and his uncle Ram Kumar, Satpal S/o Sohan Lal were taking care of him. The complainant and his uncle Ram Kumar (PW-10) tried to lift deceased Lilu Ram but he died on spot. The complainant and his uncle Ram Kumar chased Shanker Lal to catch him but in between the way when they tried to caught him Shanker Lal gave threatening to them that if you will come near to me, then I will kill you by fire, due to fear of life, the complainant and his uncle came back.

(3.) According to the complainant a day before threatening was given by the appellant Shanker Lal to the complainant and his brother due to old enmity in between them, therefore the accused appellant Shanker Lal caused injury to his father deceased Lilu Ram when he was sitting in the room of the house of Rameshwar in the village. As per prosecution case, Rameshwar, uncle of complainant, Ram Kumar, Satpal and his father were playing cards in the room when incident took place.