Farooq Hasan, J. - (1.) This criminal appeal arises oat of judgment of the Additional Sessions Judge, Baran, whereby accused-appellants have been convicted and sentenced as under : JUDGEMENT_72_LAWS(RAJ)5_19921.html
(2.) Accused, appellant, Hiralal was also convicted under section 325, Indian Penal Code and sentenced to 3 years R.I. with a fine of Rs. 2,000/- in default, further R.I. for six months.
(3.) Panchulal lodged a report at police station Atru on 30.12.80 in mid night at about 1 O'clock alleging therein that on 29.12.1980 at 7 O'clock in the evening accused-appellants, upon protest to the demolishing of the wall at the instance of them, made by the Complainant persons, have inflicted by beating to him, Mohanlal, Ramnath Bai and Ramesh Bai. The report denotes that Bhanwarlal inflicted stick blow on left legs ankle, and Hiralal has beaten Panchulal by stone on his face causing injuries on nose and mouth besides teeth; that, Bhanwarlal inflicted second lathi blow on the back of chest of Panchulal; that Sheoji and Madanlal gave blow on head of Mohanlal who was beaten by lathi blow inflicted by Ramkrishan on his head; and that, when Ramnathbai and Ramesh Bai came to rescue them, then Sheoji and Madanlal gave beating by infliction of blows on the back of chest of Ramesh Bai, while Bhanwarlal and Ramkishan gave blows on eye brows of Ramnath Bai.;