- (1.) Leave granted.
(2.) Appellant herein was convicted for commission of an offence u/s. 148, 302/149 of the Indian Penal Code alongwith several other persons namely Hukum, Girdhari, Patiram, Narayan and Prahlad.
(3.) Prosecution case shortly stated is as under:- Savitribai and other members of her family were sitting in the courtyard of the former s house at about 4 p.m. on 2.3.1991. Prahladsingh, Ambaram, Patiram, Hukum, Narayan and Girdhari were drinking liquor. They started hurling filthy abuses. Savitribai came out from her house and asked them to behave themselves. They adopted a hostile stance. They started assaulting her, causing injuries inter alia by throwing stones. When Accused Hukum hurled a stone at her, Prem Singh, brother of Savitribai intervened. He was caught by them. Hukum pelted a stone at him causing injury on his head. Ambaram, who was carrying an axe, inflicted a blow on his head from its blunt side. Other accused persons entered her house. Patiram brought a bow and arrow and shot an arrow at Premsingh. He fell down unconscious. One Chandrakalabai pulled out that arrow. Others who were returning from the weekly market intervened. At least six of them namely Himmatsingh, Gendalal, Mansingh, Kamalasingh, Savitribai and Phool Singh were injured by the appellants.;