HARI BHAJAN AND ORS. Vs. THE STATE OF RAJASTHAN
LAWS(RAJ)-1982-5-19
HIGH COURT OF RAJASTHAN
Decided on May 07,1982

Hari Bhajan And Ors. Appellant
VERSUS
The State Of Rajasthan Respondents

JUDGEMENT

- (1.) IN the Harijan Mohalla of Pipar City, Kana Ram was beaten to death and Shri Kishan was seriously injured on 16th March, 1978 in the evening at about 8 p.m. Sohanlal s/o Shankerlal lodged a report in the police station, Pipar City at 9.30 p.m. of the same day alleging that Hari Bhajan, Sadulram and Amarchand attacked Kanaram with weapons and Hari Bhajan gave axe blow to Kanaram, Amarchand gave dharia blow to Kanaram and Sadulram gave lathi blow to Kanaram. When Shri Kishan tried to rescue, Hari Bhajan gave an axe blow in the head of Shri Kishan.
(2.) THE police registered a case under Section 307 IPC and later on after the death of Kanaram, the same was converted into 302 IPC against all the three accused. After investigation, they were challenged and after commitment, they faced trial.
(3.) DURING trial, the prosecution examined P.W. 1 Ilahi Bux, P.W. 2 Sugna Ram, P.W. 3 Dr. N.R. Bhandari, P.W. 4, Dr. K.N. Mathur, P.W. 5 Babu lal, PW 6 Sohanlal, PW 7 Gulab, PW 8 Shri Kishan, PW 9 Kaluram and PW 10 Umed Singh. The accused denied the allegations. They also examined the defence evidence DW 1 Ahmed, DW 2 Ranglal and DW 3 Nathuram. The prosecution also produced the weapons of offence, which were recovered at the instance of the accused.;


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