- (1.) This appeal has been preferred against the impugned judgment and order dated 3.12.2007, passed by the High Court of Rajasthan (Jaipur Bench), in Criminal Appeal No.583 of 2003, by way of which the High Court has affirmed the judgment and order dated 8.4.2003, passed by the learned Additional District and Sessions (Fast Track) Judge No.1, Bharatpur, so far as the appellants are concerned. The Trial Court therein, had convicted 9 accused, including the present 5 appellants as under:- Sita Ram and Ramveer, under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC'). Yogendra @ Yogesh, Rattan Singh, Kalwa, Ranveer, Ghambhir Singh, Paras Ram and Balla under Section 302/149 IPC. They have been awarded the sentence of life imprisonment and a fine of Rs.1,000/- each has been imposed on them. In default of payment of such fine, they have been directed to suffer further Simple Imprisonment for a period of 2 months. All of them have further been convicted under Section 148 IPC, and punishments of 7 years' RI, alongwith a fine of Rs.1,000/- each, has been imposed on them, and in default, they have been directed to suffer further SI for 1 month under Section 307/149 IPC. The appellants Sita Ram, Ranveer and Yogendra have further been convicted under Section 3/25 of the Arms Act, 1959, and have been awarded the sentence of 3 years' RI, alongwith a fine of Rs.1,000/- each, and in default of payment of such fine, they must further suffer SI for a period of 1 month. However, the substantive sentences were ordered to run concurrently.
(2.) The High Court has modified the judgment and order of the Trial Court, dismissing the appeal of some of the appellants and convicting Sita Ram, Ranveer, Yogendra, Ramveer and Balla. Sita Ram and Ramveer have been convicted under Section 302/149 IPC, instead of Section 302 IPC, and the sentences awarded to them have remained the same. Their conviction under Section 307/149 IPC and under Section 3/25 of the Arms Act have remained intact. Conviction and sentence of Yogendra, Ranveer and Balla under Section 302/149 IPC and 307/149 IPC, and of Ranveer and Yogendra under Section 3/25 Arms Act have remained intact. However, they have been acquitted of the charge under Section 148 IPC. The appeals of the other accused persons, namely, Ratan Singh, Kalwa, Ghambhir Singh and Paras Ram were allowed.
(3.) Facts and circumstances giving rise to this appeal are that:- A. That Karan Singh and Kewal Singh of the same village had purchased some land in village Ajan from Shodan Singh and Raghubir Singh in the year 1979. Since then they have been cultivating the said land. On 18.10.1999, a written report Ex.P-1 was lodged by Shodan Singh (PW.1), at the Police Station Udyog Nagar, Bharatpur, alleging that 7-8 days prior to the incident, Karan Singh and others had sown some mustard on the said land. On 18.10.1999 at about 12 noon, the complainant party was informed by Shiv Singh, that the mustard that had been sown by them was being removed by the appellants alongwith others, with the help of a tractor. On receiving the said information, the complainant party, i.e. Karan Singh, Kewal Singh, Badan Singh, and a few other family members had proceeded to the place of incident. They had seen the accused persons destroying the mustard that had been sown by them. The accused persons had been fully armed with lathis, kattas, and farsas. One of them had been armed with a gun. When the complainant party had tried to stop the accused, Ratan Singh had instigated the other accused persons to assault the complainant party, and thus, the assault began. On hearing the hue and cry raised as a result of the same, Vijay Pal and few others had reached the place of occurrence. Shodan Singh (PW.1), informant, had also witnessed the incident, as he had been coming back from his fields at the relevant time. Some people from the complainant's side had received firearm injuries. Some of them had also received injuries from lathis and farsas. The accused had then fled away from the scene after injuring 15 people. The injured persons had been taken to the hospital. Veer Pal and Satyendra had suffered grievous injuries. They had been referred to Jaipur, and a case was registered against the accused under Sections 147, 148, 149, 323, 341, 447 and 307 IPC, and investigation commenced in this respect. B. During the course of the investigation, Veer Pal succumbed to his injuries and therefore, Section 302 IPC was also added. His dead body was subjected to an autopsy, and necessary memos had been prepared. Statements of witnesses were recorded. The accused persons were arrested, and on completion of the investigation, a chargesheet had been filed. Upon conclusion of the trial, the Trial Court had convicted the appellants alongwith several others, as has been mentioned hereinabove, vide judgment and order dated 8.4.2003. C. Aggrieved, they preferred Criminal Appeal No. 583 of 2003 which was disposed of vide impugned judgment dated 3.12.2007, which acquitted a few people, but the conviction of the appellants with certain modifications was upheld, as has been referred to hereinabove. Hence, this appeal.;