G.K.VYAS, J. - (1.) In this Cr. appeal filed under Section 374 Cr.RC. the appellants Amrit Pal @ Chhotu, Sunil Kumar @ Chhaga, Vishnu Kumar, Subhash @ Papiya and Kailash @ Sheru are assailing the validity of the judgment dated 26.9.2011 passed in Sessions Case No. 4/2006 by the Addl. District and Sessions Judge (FT) No. 1, Hanumangarh by which the learned trial court while holding the accused appellants guilty for offence under Section 147, 364, 302/149, 201 and 323/149 IPC passed the following sentences: JUDGEMENT_273_LAWS(RAJ)7_2016_1.html
(2.) Briefly stated, facts of the case are that on 10.6.2005 the complainant Vinod Kumar (PW-1) lodged a report at Police Station Hanumangarh Town alleging therein that on 5.10.2005 (sic.) his brother Vijay Singh and one Balveer Singh Jat got down from train at Railway Station Sherekan at 6.15 p.m. When they were proceeding towards Senior Secondary School, in between the way, accused namely Subhash @ Papiya, Kailash, Chhotu Singh, Sunil Kumar, Vishnu were standing there along near the jeep Tata Sumo No. RJ-14/9920 of Silver colour. The accused petitioners caught hold his brother Vijay Singh and Balveer Singh Jat and put them in the jeep forcibly and ran away from that place. At that time Devi Lal and Pankaj were also present on the spot and saw the incident.
(3.) The complainant Vinod Kumar along with Pankaj and Sanjay made search but found, therefore, in the night they reported the incident to the police in writing vide Ex.P/2. Upon aforesaid information, FIR 503/2005 under Section 365/143 IPC (Ex.P/3) was registered and investigation was commenced by the Police Station Hanumangarh.;