STATE OF RAJASTHAN Vs. BHAJAN

JUDGEMENT

(1.) Bhanwar son of Harphool Meena, Bhajan @ Bahadur Singh son of Harphool Meena, Jeevan Singh son of Pyarelal, Mukesh Meena @ Ambani son of Ramjilal, Amarchand son of Harphool Meena, Harphool son of Basanta, Naresh son of Loharkya, Gangaram son of Baddeyram, Vijendra Singh son of Mulayam Singh and Prithvi Singh son of Halkeram were tried by the court of Special Judge, Dacoity Affected Area Cases, Karauli. The said court vide impugned judgment dtd. 13/11/2018 convicted Bhajan @ Bahadur Singh son of Harphool for the offences under Sec. 302 IPC and Sec. 3/25 of Arms Act. The accused Bhanwar son of Harphool Meena and Jeevan Singh son of Pyarelal were convicted for the offence under Sec. 3/25 of Arms Act, whereas accused Naresh son of Loharkya, Gangaram son of Baddeyram and Vijendra Singh son of Mulayam Singh were convicted for the offence under Sec. 216 IPC.

(2.) The accused Bhanwar son of Harphool Meena, Jeevan Singh son of Pyarelal, Mukesh Meena @ Ambani son of Ramjilal, Amarchand son of Harphool, Harphool son of Basanta and Prithvi were acquitted for the offences under Ss. 302 read with Sec. 34 and Sec. 120B IPC. The accused Bhajan @ Bahadur Singh was also acquitted of offence under Sec. 120B IPC. All accused were also acquitted of offence under Sec. 11 of Rajasthan Dacoity Affected Areas Act, 1986.

(3.) Having convicted the appellants for the above said offences, the trial Judge vide a separate order of even date, sentenced Bhanwar son of Harphool Meena, Naresh son of Loharkya, Gangaram son of Baddeyram, and Vijendra Singh son of Mulayam Singh to the period already undergone. The accused appellant Bhajan @ Bahadur Singh son of Harphool was awarded death sentence.