MOHAMMAD NOOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants had faced trial qua offence punishable under Section 341, 323, 323/34, 302, 302/34 Indian Penal Code, 1860 (hereinafter referred to as 'IPC') in FIR No. 24 dated 22.01.2012 registered at Police Station Kotwali, District Jhunjhunu.

(2.) Prosecution case was set in motion on the basis of the statement of the complainant Mohammad Aarif. Prosecution story, in brief, was that on 22.01.2012 at about 6.00 p.m. Salim, brother of paternal aunt of the complainant, had been inflicted injuries by Mohammad Noor, Hasan and Syed Ashraf Farooqi and one unknown person with iron rods, sticks etc. He alongwith Wahid had intervened to rescue him and the assailants fled away from the spot. Wahid had also suffered injuries. Salim was taken to the hospital, but he succumbed to his injuries after sometime.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellants.