HANUMAN SAHAI & ORS. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2016-1-227
HIGH COURT OF RAJASTHAN
Decided on January 07,2016

Hanuman Sahai And Ors. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA,J. - (1.) On 19.5.1999, at 10:00 A.M, the complainant party had gone to, cultivate the land falling within Khasra No. 718 in village Bawari Gopinathi Police Station Govindgarh, Tehsil Chomu, District Jaipur.
(2.) Anil (PW. 1) in cross-examination has admit that there was a dispute between the complainant party and accused party over a land upon which on the fateful day, they had gone to cultivate the land. It has also come in the evidence that family members of the complainant had come from Arunachal Pradesh and Assam before the occurrence and had gathered for cultivation of the said land. admitly, the parties are embroiled in litigation over the land in dispute.
(3.) Gajanand (P.W. 2) is father of the complainant Anil (P.W. 1) and deceased Subhash, who died in the occurrence. Bhuramal, father of Gajanand 5 and Suwa Lal were brothers. The land in dispute consisting of 19 bighas and 71/2 biswa was sold by Suwa Lal and his sons to the family of the accused, allegedly along with possession.;


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