RAM DAYAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-3-44
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on March 04,2015

RAM DAYAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA, J. - (1.) KANA Ram s/o Nathuram, alongwith his four sons, namely Ram Dayal, Ram Chandra, Sanwarmal, and Balram along with Samander s/o Onkar and Chuna Ram @ Harphool s/o Samander, were tried by the court of Additional Sessions Judge (Fast Track) No.2, Sikar, in a case arising out of FIR No. 129/05 registered at Police Station Khandela, for the offence under Section 147, 148, 149, 323, 452 and 504 IPC.
(2.) THE trial court vide impugned judgment dated 27.11.2010, had acquitted Samander and his son Chuna Ram @ Harphool. Kana Ram along with his four sons, namely Ram Dayal, Ram Chandra, Sanwarmal and Balram were held guilty of offence under Sections 148, 323/149, 324/149, 452, 307/149 and 302/149 IPC. Vide a separate order of even date, the accused -appellants were sentenced as under: - U/s 148 IPC - to undergo one year's R.I. and to pay a fine of Rs. 1,000/ - each, in default of payment of fine, to further undergo one month's R.I. U/s 323/149 IPC - to undergo six months' R.I. and to pay a fine of Rs. 1,000/ - each, in default of payment of fine, to further undergo one month's R.I. U/s 324/149 IPC - to undergo one year's R.I. and to pay a fine of Rs. 1,000/ - each, in default of payment of fine, to further undergo one month's R.I. U/s 452 IPC - to undergo two years' R.I. and to pay a fine of Rs. 1,000/ - each, in default of payment of fine to further undergo one month's R.I. U/s 307/149 IPC - to undergo ten years' R.I. and to pay a fine of Rs. 5,000/ - each, in default of payment of fine, to further undergo three months' R.I. U/s 302/149 IPC - to undergo life imprisonment and to pay a fine of Rs. 5,000/ - each, in default of payment of fine to further undergo three months' R.I.
(3.) AGGRIEVED against the same, all the five convicted accused filed D.B. Criminal Appeal No. 890/2010. Mali Ram, the complainant, aggrieved against the acquittal of Samander and Chuna Ram @ Harphool has instituted D.B. Criminal Appeal No. 965/2011. The criminal proceedings were set into motion on the basis of written report (Exhibit -P/2) submitted by Mali Ram Saini (P.W.2). In the occurrence, Bheeva Ram brother of Mali Ram had died. Mali Ram, the complainant, his wife Mishri Devi, Aanchi Devi w/o Bheeva Ram, Bhagli Devi, mother of the deceased and Hemraj son of the deceased had suffered injuries.;


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