JUDGEMENT
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(1.) Appellants had faced trial in FIR No.72 dated 9.5.2011 registered at Police Station Bonli, District Sawai Madhopur under
Sections 147 , 148 , 149 , 302 IPC alongwith their co-accused
Harbeji, Pushpa @ Ramneri, Saddi and Kali @ Lotanti.
(2.) Report Exhibit P-7 was lodged by the complainant Sampati Devi PW-10.
(3.) As per the prosecution story, Ramraj Meena husband of the complainant was having old land dispute with Prabhu. Due to this
reason, Prabhu had attacked Ramraj on many occasions. On
8.5.2011, Ramraj had gone to bring fodder from their old kaccha house. Prabhu, Saddi, Nahar Singh, Harbeji, Kali @ Lotanti, Pappi
@ Ramneri, Hansraj, Dhara Singh, Prahlad, Kailashi, Kaluram and
Photu @ Pyarelal, armed with sticks came at about 4.00 p.m. and
attacked Ramraj with sticks and fist blows. As a result, Ramraj
became unconscious. When the complainant intervened, she was
pushed aside and she was told that in case she intervened, she
would also be murdered. Complainant saw that the accused had
put something in the mouth of Ramraj and thereafter, had made
him drink water. In the meantime, Bharatlal, Kailash and Nanji
reached the spot. The assailants thought that Ramraj had died
and so they left the spot. Mastram reached the spot and they all
put Ramraj on a cot. Ramraj was taken for treatment to Lalsot and
from there while they were taking him for treatment to Sawai
Madhopur, condition of Ramraj became more serious and he was
taken to Community Health Centre, Bharoti. Ramraj was referred
to Jaipur hospital and while injured was being brought to Jaipur,
he succumbed to his injuries.;
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