GANGA RAM AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Eight persons were tried for the offence under Sections 147, 304/149, 325/ 149 and 323/149 IPC, by the learned Sessions Judge Jhunjhunu and by his decision dated 15.2.80. two accused namely Chandgiram and Sukh Ram were acquitted while the other six were convicted for the offences under Sections 147, 325/149 and 323/149 IPC. Only Gangaram accused appellants was given benefit of probation while the five other accused appellants have been sentenced as under:- <FRM>JUDGEMENT_99_LAWS(RAJ)8_19881.html</FRM>

(2.) All the substantive sentences have been ordered to be run concurrently.

(3.) All the accused appellants have been acquitted for the offence under Sec. 304/149 IPC.