HEER DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants aggrieved of their conviction and sentence awarded of four years rigorous imprisonment and fine of Rs. 400/- for the offence of Section 307 read with Section 34 I.P.C. as per above judgment, have preferred this appeal.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor.

(3.) Brief alleged events leading to prosecution appear to be that on 9.8.1984 at 11 A.M., Kanhaiya Lal PW-6 lodged a written report Ex.P-7 averring that on that morning around 6 O'clock when Prabhu Lal with buffaloes was on way to grazing fields, Heer Das, Bhagwan Das, Shyam Das, Mohan assaulting did severely beat Prabhu Lal with an intention to kill him who because of injuries fell down unconsciously there on way - on information and loud cries he, the first informant, going there found Prabhu Lal in such a state so he taking a jeep from Begu brought him to Begu hospital and now is lodging information/report.