GOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appeal is. Directed against the judgment dated September 14,. 1987, by which the Sessions Judge, Bundi convicted two (Gopal and Bala) of the seven appellants under section 302, IPC and the remaining five (Hira, Banjranga, Ram Chander, Bhenru and Badrilal) under sections 302/149, IPC and sentenced each of them to imprisonment for life with a fine of Rs. 100/and in default of payment of fine to further undergo two monthsT imprisonment. By the same judgment, he further convicted all of them under sections 148, 323 or 323/149, IPC and sentenced each of them to one yearTs rigorous imprisonment with a fine of Rs. -50/- and three months imprisonment witlt a fine of Rs. 25/- under the respective counts. The substantive sentences were directed to run concurrently.

(2.) The prosecution case is short and simple and may briefly be summarised as under:

(3.) Appellants Hira, Bala, and Badri are the real brothers of the deceased victim Laxman. Appellants Gopal, Bajranga and Ram Chandra are sons of Hira. Appellants Bheniu is the son of appellant Bala They are all residence of village Mohipura, district Bundi. They and the deceased were thus in close relationship. P.W. 1 Bhanwar Lal and P.W. 4 Parashram are the sons of deceased Laxman.