GUMAN MAL LODHA, J. - (1.) SINCE Mr. Mathur, after arguing the case on merits for some time has ultimately prayed for reduction of the sentence, it is not necessary to either mention facts nor it is necessary to discuss the various facts of the case in detail.
(2.) MST . Jethi is alleged to be the legally married wife of Jalurarn brother of Harjram. The death of Jalurarn resulted in customary 'nata' with Hariram, his brother. The dispute was that inspite of that Gangaram, took her away. First Hariram obtained a warrant under Section 100 Cr.PC and secured her release in 1976. It was then the turn of Gangaram who obtained warrant under Section 97 Cr.PC for search of house of number of persons including Hariram, Danaram and others. On May 31, 3977 armed with this warrant, S.H.O. Shambu Singh of Sardarsahar accompanied by complainant Gangaram went to search these houses. On making search, Mst. Jethi could not be found. However, Gangaram was not allowed to go unscratched and he was attacked and beaten as soon as the police left him behind. When the Police party returned back, hearing his cries it is alleged that accused Hariram and Dana Ram disappeared from the scene.
(3.) CONSEQUENTLY , investigation, challan and trial followed. The appellants (Hariram and Danaram) have been convicted ultimately, Hariram under Section 324 IPC and sentenced to six months with fine of Rs. 100/ -, Danaram under Section 323 IPC and sentenced to 4 months' with fine of Rs. 100/ -.;