CHAMPA LAL AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On 10.7.1989 at 7:00 PM, Navalya son of Gumna, caste Banjara, in village Manpura, was caused injuries by Champa Lal with lathi, affixed with a wire. As a result of said injuries, Navalya died. Champa Lal was substantively charged for the offence under Section 302 IPC, whereas, Rang Lal was charged with the aid of Section 34 IPC. Both Champa Lal and Rang Lal were tried by the court of Additional Sessions Judge, Chhabara, Baran in Sessions Case No. 191/92. The said court vide impugned judgment dated 27.7.1993, held accused Champa Lal guilty of offence under Section 302 IPC and Rang Lal was convicted for offence under Section 302/34 IPC. However, their father Parsaram was acquitted of offence under Section 302/34 IPC.

(2.) The trial court for the above said offences vide a separate order of even date, sentenced the appellants as under:-

(3.) Aggrieved against their conviction and sentence, the appellants have preferred the present appeal.