SATPAL @ SATVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In all above criminal appeals filed under Section 374 (2) Cr.P.C. by accused appellants, Satpal, Rohitash, Atma Ram, Yusuf, Mohd. Yunus and Champalal. the judgment dated 30th of July, 2011 passed by learned Addl. Sessions Judge (Fast Track), Anoopgarh, HQ- Suratgarh, District Sri Ganganagar in Session Case No.41/2009, is under challenge, whereby the accused appellants were convicted for the offences under Sections 302/149, 147, 120B and 307/149 of IPC and following sentence was passed against them, which reads as under: - <FRM>JUDGEMENT_278_LAWS(RAJ)2_2017_1.html</FRM> <FRM>JUDGEMENT_278_LAWS(RAJ)2_2017_1.html</FRM>

(2.) As per facts of the case, PW.1 Kaka Singh, gave statements (Ex.P/1) on 15.05.2009 at 10.40 AM to the A.S.I. of Police Station- Suratgarh, at Govt. Hospital, Suratgarh, in which following allegations were levelled against the appellants, Atma Ram and 4-5 other unknown persons:

(3.) On the basis of above statement recorded in the Govt. Hospital, Surathgarh, formal F.I.R. No.172/2009 was registered on 15.05.2009 by the S.H.O., Police StationSuratgarh, District Sri Ganganagar.