STATE Vs. PRITHAVI RAJ AND NAWAL KISHORE

JUDGEMENT

(1.) THE State of Rajasthan has preferred this appeal against the judgment dated 13.12.1999 passed by learned District and Sessions Judge, Baran (Rajasthan) (hereinafter to be referred as the learned trial Court') in Sessions Case No. 8/99 by which he acquitted the accused -respondent No. 5 Chitar Lal from all the charges levelled against him and acquitted the accused -respondents Ramkunwar, Ramcharan, Harinarain and Prithavi @ Nawal Kishore for the offence punishable under Sections 147, 148, 307, 307/149 IPC but convicted them for the offence under Sections 323 and 324 IPC and released them for the period for which they have already confined in jail.

(2.) IN brief, the facts of the case are as under: Complainant Amar Lai (PW. 1) S/o Ghasilal B/c Mali R/o Jalawar lodged a written report (Ex. P. 3) in Police Station Nahar Ghar that today at 11.00 A.M. when he and his sons Hansraj

(3.) ON this report policed filed a case No. 67/98 for the offence under Sections 307, 326, 147, 148 and 323 IPC and started Investigation. After investigation the police filed a challan against the accused respondent before the learned Judicial Magistrate, Kishanganj where the case was committed to the learned trial Caurt. The learned trial Court framed the charges for the offences under Sections 147, 148, 149, 323, 324, 326 and 307, 307/149, 323 and 324 IPC.