STATE OF RAJASTHAN Vs. KISHAN SINGH

JUDGEMENT

(1.) Heard learned Counsel for the appellant State and perused the record.

(2.) Learned Sessions Judge, Fast Track, Pali vide his judgment dated 10.08.2002 had acquitted accused persons of the offences under Sections 302/34, 308/34, 482 and 120-B, I.P.C.

(3.) A motor cycle driven by deceased Dala Ram who was accompanied with pillion rider Harnath P.W. 21 met with an accident with Tata Sumo. As a result of injuries sustained in the said collusion Dala Ram the driver of the Motor Cycle died and Harnath received injuries. In the FIR it was alleged that accident was deliberately caused by the respondents because of strain relationship between Dala Ram and the accused persons. It was alleged that co-accused persons having rivalry with said Dala Ram had assaulted him in past also and for that a case was already pending against the accused persons. Due to that enmity the deliberate accident was caused.