KANIYA AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Seven appellants vide Kaniya, Sua Karniya, Ridmaliya, Raniya Boopa and Smt. Seeta have preferred this appeal against the judgment dated 26.8.1981 passed by learned Sessions Judge, Jalore by which he convicted the said accused appellants as under- <FRM>JUDGEMENT_69_LAWS(RAJ)9_1999_1.html</FRM>

(2.) It has been ordered that the sentences passed against all the accused appellants shall run concurrently.

(3.) Satyanarain lodged a report Ex.P/1 at police station, Jalore on 21.2.1981 alleging that at about 4.00 p.m. his wife his brother's wife and his sister went to answer the call of nature in open behind the Court compound at Jalore. After some time his wife came and told that a person wearing black banian came and asked the ladies not to ease themselves at the place. Ladies stood up and while returning they reached near the house of Kaniya. Accused appellant Kaniya, his wife Sita and four other persons armed with lathis came. They took away Kamla inside the house of Kaniya. On this information informant Satyanarain and his father went running and found that the appellants were standing alongwith Kamla and Muniya. On reprimanding they abused. Then Kamla and Muniya were brought back.