RAMCHANDRA NAGA AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Ramchandra Naga, Babulal and Phooli were charged for having committed an offence punishable under Section 302/34 IPC. It related to the homicidal death of deceased Mohan at around 12:30 PM on 27.7.2011 outside the shop of Ramchandra Naga.

(2.) Vide judgment dated 6.7.2016 whereas Phooli has been acquitted, Ramchandra and Babulal have been convicted for having murdered Mohanlal and have been sentenced to undergo imprisonment for life. The two have challenged their conviction vide D.B. Criminal Appeal No. 789/2016. The complainant, Mahendra has sought leave to appeal qua Phooli being acquitted.

(3.) At 12:30 PM of 27.07.2011 roznamcha entry Ex.P-19 was recorded by the Duty Officer that over the telephone information was received of a quarrel outside the shop of Ramchandra Naga (appellant no.1). SHO Hiralal accompanied by ASI Sunder Lal proceeded to the spot and on return made roznamcha entry Ex.P-20 at 01:10 PM. It is recorded therein that police officers who reached the spot met Ramchandra Naga and his family member; the people gathered informed that a quarrel had taken place between Mohan (deceased) and Ramchandra Naga.