DILIP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Dilip son of Teju Raigar alongwith his four brothers namely Mukesh, Mahendra Kumar, Gyanchand and Shankar Lal was tried by the Court of Additional Sessions Judge No.4, Ajmer. The investigating agency had also sent two ladies namely Smt. Parbati wife of Mukesh Raigar and Smt. Maya wife of Gyanchand for the trial alongwith above five said brothers. All the seven accused belong to one family.

(2.) The Court of Additional Sessions Judge No.4, Ajmer vide impugned judgment dt. 9/10/2015 acquitted Smt. Parbati and Smt. Maya of all the offences. The trial Judge individually held accused Dilip guilty of offence of murder and convicted him for the offences under Secs. 148, 302, 325/149 and 323/149 IPC, whereas co-accused Mukesh, Mahendra Kumar, Gyanchand and Shankar Lal all the four brothers of Dilip were convicted for the offences under Secs. 148, 325/149 and 323/149 IPC. Mukesh, Mahendra Kumar, Gyanchand and Shankar Lal were acquitted of offence under Sec. 302/149 IPC.

(3.) Having convicted the appellant Dilip for above said offences, the trial Judge vide a separate order of even date sentenced him as under:-