R.P.Vyas, J.- - (1.) These appeals are directed against the judgment dated March 15, 2001, passed by the learned Additional Sessions Judge No.2, Kishangarh Bas, Alwar whereby he convicted accused-appellants Lallu @ Naresh, Booban, Jagraj, Kiran, Ramphal and Jeet Ram under Sections 147,148,506,302 and 302/149 and sentenced under Section 302 or Section 302/149, IPC, to life imprisonment with a fine of Rs. 2,000/- each, in default of payment of fine to further undergo two years imprisonment; under Sections 147 and 148 IPC, to two years' rigorous imprisonment and a fine of Rs. 500/- each, in default of payment of fine to further undergo two years imprisonment; and under Section 506, IPC, two years' rigorous imprisonment and a fine of Rs. 500/- each, in default of payment of fine to further undergo two months' imprisonment. All the sentences were directed to run concurrently.
(2.) Briefly stated, the prosecution case is that on August 5,1998, one Veer Singh s/o Sunheri lodged a written report with the Police Station, Tapukara, District Alwar to the effect that there was dispute between his cousin brother Mehar Chand and Ramphal, Baban and Jograj etc. regarding measurement of land. They had also threatened Mehar Chand to kill him. It was further stated in the report that on August 5, 1998, as usual, after taking his meal, Mehar Chand was sleeping in front of his house. When he got up at 5 o'clock in the morning, he found that Mehar Chand was lying dead on the cot. His throat was chopped off and blood was oozing. The complainant had a suspicion that Mehar Chand was done to death by Ramphal, Booban, Jograj, Jeet Ram and Kiran Gujras. It was also stated in the report that the dead body of Mehar Chand was lying on the scene of occurrence. Necessary action may be taken.
(3.) On the basis of the aforesaid report, First Information Report No. 191/98, under Sections 302 and 147 IPC, was registered at the Tapukara Police Station, District Alwar and the investigation commenced.;