STATE Vs. RAMJI LAL

JUDGEMENT

(1.) BHAGWANDAS accused was tried under Sections 307, 332 and 148 I.P.C. along with live other accused, who were tried under Sections 332, 147 and 307 (SIC)ad with Section 149 I.P.C. by the Additional Sessions, Judge Bharatpur. The respondents are one family namely, Ramjilal is the father and four others are wife and sons of Ramjilal.

(2.) THE prosecution case, in brief, was that on July 11, 1969, at about 5.00 p. m., Harnamsingh, Head Constable, along with Harbans Singh and Narayanlal constables went to the house of accused Ramjilal to arrest him in case No. 49 under Sections 342, 324 and 325 IPC of police station Nadbai. The further case was that in order to escape arrest Ramjilal entered the house and called upon his sons to beat the police. It was further alleged that in the process, Harbans Singh and Harnam Singh were given beatings. Accused Bhagwandas was said to have given Tangadi blow on the head of Harban Singh constable. Ramjilal was said to have taken the police 'danda' from the cycle of Narayan Singh and also inflicted blow to the police officers. The other accused also were said to have joined in inflicting blows. The Additional Sessions Judge found the witnesses unreliable and has acquitted the accused persons. The State has now come up in appeal.

(3.) IN the result, we find no reason to interfere with the findings of the learned Additional Sessions Judge. The appeal is, therefore, dismissed.