K.S.RATHORE, J. - (1.) THIS D.B. Criminal Appeal has been preferred against the judgment dated 14.9.1998 passed by the Additional Sessions Judge No. 1. Kishangarh Bas, District Alwar in Sessions Case No. 102/97 whereby the accused appellants have been convicted and sentenced as indicated below: Accused appellant Bagga Singh
(2.) CONVICTED under Section 302/149. 148 and 448 I.P.C. under Section 302/149 he has been sentenced to undergo imprisonment for life with a fine of Rs. one thousand, in default of fine, simple imprisonment for six months. under Section 448 IPC simple imprisonment for six months. under Section 148 IPC simple imprisonment for one year. Accused appellants Balvindar @ Kaku, Uttam Singh, Narendra Pal, Pahalwan Singh, Surendra Pal @ Surendra Singh and Gurdeep Convicted under Sections 302/149. 147 and 448 IPC. under Section 302/149 have been convicted and sentenced to undergo life imprisonment with a fine of Rs. one thousand, in default of fine, simple imprisonment for six months. under Section 147 IPC convicted and sentenced for six months simple imprisonment. under Section 448 IPC simple imprisonment for six months.
(3.) THE prosecution story, in brief, as unfolded during trial is that on 24.3.1997 at 11:30 P.M., a written report (Ex.P.25) was lodged with Police Station Tapukara by the informant Chiman Singh in which Chiman Singh stated that at about 7.00 P.M. his brother -in -law (Jija) Jagjit Singh (deceased) was sleeping in his courtyard of his house, accused persons Bagga Singh, Narendra Pal, Surendrapal Singh, Niku Kaka, Pahalwan Singh, Gurdip Singh and Uttam Singh having pharsi and Lathis in their hands had trespassed into the courtyard and started beating Jagit Singh. Jagjit Singh raised an alarm, hearing which informant Chiman Singh and other villagers rushed towards the spot and they intervened and saved Jagjit Singh. Jagjit Singh was taken to the hospital in injured condition.;