N.L. Tibrewal, J. - (1.) The appellants have preferred this appeal against the judgment and order of Additional District & Sessions Judge, Kotputli (District Jaipur) dated, July 14,1994 whereby they were convicted and sentenced under Section 302 read with Section 34 and Section 323 read with Section 34 of Indian Penal Code. Under Section 302, they were sentenced to imprisonment for life and to pay a fine of Rs. 200/- while under Section 323, they were sentenced to under go six months rigorous imprisonment.
(2.) The appellants and one Maman were put on trial for the murder of Ram Niwas and causing injuries to Smt. Bhoori-Bai (PW 7), Ram Singh (PW 9), Ran Singh (PW 5) and Matadeen (PW 4), in the Court of Additional District and Sessions Judge, Kotputli. Charges Under section 302 or 302 read with Sections 149,148,147, 323 or in alternative 323/149 were framed against all the accused. After completion of trial, co-accused Maman was acquitted of all the charges but the appellants were convicted and sentenced, as aforesaid. They were acquitted of the remaining charges framed against them.
(3.) The unfortunate incident has taken place over a very petty and trivial dispute at 10-11 a.m. on June 11,1989 near village Khedki Veer Bhan, which is 5 Kms. away from Police Station, Kotputli. In the incident, one person died and four persons sustained injuries from complaint's side and three accused appellants, namely, Ruda Ram, Harnam and Chailu Ram also sustained injuries.;