TARUN CHATURVEDI SON OF DILIP KUMAR Vs. STATE OF RAJASTHAN THROUGH P.P.
LAWS(RAJ)-2016-1-113
HIGH COURT OF RAJASTHAN
Decided on January 28,2016

Tarun Chaturvedi Son Of Dilip Kumar Appellant
VERSUS
State of Rajasthan through P.P. Respondents

JUDGEMENT

Ahluwalia, J. - (1.) In the instant case, on 22nd of January, 2009 at around 04:00 P.M. near Tehsil Department, Opposite Electricity Department, indiscriminate shots were fired on the person of Chandraprakash Gaira @ Kaju son of Ramesh Chand (PW-2). The said shots were fired by two persons.
(2.) Case of the prosecution, in nut-shell, is that two assailants had acted in conspiracy with accused, namely (i) Tarun Chaturvedi, (ii) Raju Tantia @ Vijay Singh, (iii) Amit Jain and (iv) Manak @ Gopalkrishna respectively.
(3.) Present appellant, namely Tarun Chaturvedi was apprehended on the next day of alleged occurrence i.e. on 23.01.2009. Other accused absconded. Co-accused - Om @ Omprakash was apprehended on 12.12.2011, whereas another co-accused Amit Jain and Raju Tantia @ Vijay Singh were arrested on 29.11.2010 & 30.03.2012 respectively.;


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