- (1.) Leave granted.
(2.) Heard the learned Senior Counsel/Counsel for the parties.
(3.) The present case concerns itself with one out of six accused. In an incident which took place on 01.10.2016, the deceased was attacked by various persons who had swords, spears and rods, as a result of which he succumbed to his injuries. Admittedly, respondent no. 2 in this case was not mentioned in the FIR, nor did he take any part in beating or killing the deceased. The case against him, as put by four witnesses, is that the assailants came out of his house and beat up the deceased after which Respondent No. 2 had arranged for his vehicle for them to flee from the scene of the crime.;