SABINA,J. - (1.) Appellant had faced trial in FIR No. 235/1989 registered at Police Station, Sanganer, District Jaipur qua commission of offences punishable under Sections 307 and 341 Indian Penal Code, 1860 (herein after referred as IPC).
(2.) Prosecution story in brief was that on 01.07.1989 at about 3.00 p.m. complainant had came out of his house to get fodder for his buffalo. Wife of the complainant was working in the fields. Accused were his real brothers and were living in kacha house. He was living in pacca house. Accused were using water from the joint house. When the complainant objected, accused started beating him. Accused Laddu gave an iron rod blow on the head of the complainant. Other accused gave stick blows to the complainant. Appellant was rescued by Galli, Harli and Santi and was got admitted in the hospital.
(3.) After completion of investigation and necessary formalities challan was presented against the accused. Prosecution, in order to prove its case, examined sixteen witnesses. Accused when examined under section 313 Code of Criminal Procedure, 1973 prayed that they had been involved in this case due to land dispute.;