KUNJO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this order above mentioned two appeals would be disposed of.

(2.) Complainant - Babu lodged FIR No. 253 dtd. 1/6/2011 at Police Station Kama, District Bharatpur under Sec. 302/34 Indian Penal Code, 1860 (hereinafter referred to as 'IPC'.)

(3.) Case of the complainant, in brief, was that on 1/6/2011, he had gone to attend engagement ceremony of Virendra S/o. Bhikko. At about 3.00 p.m., Chetram and Kunjo came there armed with country-made 315 Bore Guns. Chetram fired at Ballo and as a result, he suffered firearm injury in his abdomen. Then, Chetram and Kunjo fired indiscriminately. On account of injuries suffered by him, Ballo died while he was being taken to the hospital.