AMBALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Ten accused persons, namely Ramchandra son of Moti, Ambalal son of Panna, Sualal son of Pannalal, Prahlad son of Ramkanwar, Devlal son of Ramnarain, Heeralal son of Sukhdev, Ganesh son of Ramsukh, Badrilal son of Pannalal, Ramkunwar son of Kesra and Mohanlal son of Sultan were tried by the Court of Sessions Judge, Bundi in Sessions Case No.51/1988 for the offences under section 148, 323, 302, 324 read with section 149 of IPC and vide judgment dt 25.5.1992 trial Court, while acquitting rest of the eight accused, convicted and sentenced appellants Ambalal and Sualal for the offence under section 302 of IPC and awarded life imprisonment with a fine of Rs. 500/-, in default thereto sentenced them for six months simple imprisonment.

(2.) Aggrieved against the judgment impugned, instant D.B. Criminal Appeal No.237/1992 has been preferred by both the accused Ambalal and Sualal assailing the findings.

(3.) FIR Exhibit-P7 was lodged by Bardhilal on 14.2.1988 bearing FIR No.24/1988, for the offences under section 147, 148, 149, 307 of IPC against all named ten accused persons, content of which reads as under :- ...[VARNACULAR TEXT OMITTED]...