STATE Vs. TULSI RAM & ORS.

JUDGEMENT

(1.) - This appeal is preferred by the State of Rajasthan against the judgment and order dated 21.01.1992, passed by learned Sessions Judge, Sirohi in Sessions Case No. 46/1987. By which, the learned Sessions Judge, Sirohi acquitted all the accused-respondents Tulsi Ram, Dhanraj, Hazari Mal, Tarachand, Smt. Pankibai, Smt. Pankubai and Smt. Anchibai from the offence under Sec. 306 IPC.

(2.) This Court vide order dated 30.11.1992 granted leave to appeal only against the accused-respondent Tulsi Ram. For rest of the accused-respondents i.e. No. 2 to 7 their Leave to Appeal was refused.

(3.) Heard learned Public Prosecutor for the appellant-State and learned counsel for the accused-respondents. Perused the material available on record.