NARAIN AND ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been directed against the judgment dated 27th April, 1983, passed by the learned Sessions Judge, Sikar convicted all the accused under Sections 447, 147, 325 read with 140 and 323 read with 149 IPC. The learned Sessions Judge, sentenced accused Narain Lal Peerama Lal and Ram Lal, under Section 147 IPC to undergo rigorous imprisonment for one year, similarly, under Section 325 read with 149 IPC, all the above named petitioners have been sentenced to undergo one year rigorous imprisonment and fine of Rs. 200/-. As far as Section 447 IPC is concerned, one month's sentence has been awarded to all the above named petitioners and under Section 322 read with Section 149 IPC 3 months rigorous imprisonment was awarded. Rest of the petitioners have been granted advantage of Probation of Offenders Act.

(2.) I have perused the record of the case and I do not find any force in the submissions made by the learned Counsel for the petitioners. The conviction of the all the accused petitioners is maintained.

(3.) The petitioners and the complaints are the relatives. The incident took-place in the month of Feb. 1981. The incident that has also taken-place may be on account of dispute between the ladies and there was no previous enemity. Ex. P4, is the injury report of Jamini. The Doctor, has opined that injury No. 1, is grevious in nature. He has also found that middle bone coming outside of the right leg. The Doctor, his also opined that this injury has been caused by the sharp edged weapon. Ex. P 3, is the X-ray report. The radiologist, has reported fratcture of tibia and fibula bone on their mid shaft.