THE STATE OF RAJASTHAN Vs. JAGMAL & ORS.

JUDGEMENT

(1.) Appellant State of Rajasthan has assailed validity of judgment dated 15.5.1995 passed by the Addl. District and Sessions Judge, Khetri, District Jhunjhunu (for short 'the trial court') in Sessions Case No. 90/93, whereby the trial court has acquitted all the accused-respondents.

(2.) This Court while admitting leave to appeal accorded leave only against accused-respondents Jagmal, Shrawan Kumar, Rajendra, Vinod, Naresh, Mahesh and Prabhudayal on 2.11.1995. Written report Ex.P/41, which was presented by complainant was before Station House Officer, Singhana on 12.6.93 at 6.10 p.m., case FIR was registered for the offences under Sections 147, 148, 149, 324, 325, 447, 323 and 302 IPC and contents of the written report are being reproduced here-in-below:- HINDI MATTER

(3.) On the basis of Ex.P/41, Ex.P/42 bearing FIR No. 85/93 was registered at Police Station Singhana against 19 accused persons.