GOPAL RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the record.

(2.) Being agitated on the music session being carried on by the present applicant at his house, the prosecution witnesses including Smt. Parmeshwari Devi deceased reached there. The parties picked up some quarrel relating to stopping of the tape. It is alleged that in that marpeet the applicant caused the fatal injuries to Smt. Parmeshwari Devi deceased.

(3.) It was pointed out that according to the statement of Sahi Ram the applicant was alleged to have caused an injury to Sugna Ram and not to Smt. Parmeshwari Devi. It was further submitted that there is no evidence of repeatation of the blow by the applicant on any of the prosecution witnesses.