- (1.) Leave granted.
(2.) These three appeals involving common questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.
(3.) The parties hereto are related to each other. Indisputably in relation to an incident which took place on or about 4.11.1999, two First Information Reports were lodged; one on 4.11.1999 and the other on the next day, i.e., 5.11.1999. The first FIR was lodged by Meenaxi Agrawal, (for short, "Meenaxi") inter alia, alleging that Manoj Narain Agrawal (for short, "Manoj") along with forty others raided their farm house and attacked Shashi Agrawal (for short, "Shashi") and Meenaxi (Appellant Nos.l and 2 in Criminal Appeals arising out of Special Leave Petition (Criminal) No.6061-6062 of 2008) as also staff members thereof as a result whereof one R.K. Yadav, an employee suffered grievous injuries. FIR No.960/99 in relation to the said purported incident was lodged under Sections 147, 148, 149, 452, 323, 427, and 506, of the Indian Penal Code (for short, "the IPC") at the Kichha Police Station. The accused were allegedly arrested on the spot by the local police. Another FIR was. however, lodged by Manoj (Appellant in Criminal Appeal arising out of Special Leave Petition (Criminal) No.5419 of 2008) alleging that D.S. Sirohi, Manager of Parag Farm.Kichha uttered filthy language over his mobile calling names to mother, sister and also threatened to kill him and when he reached there, some guards of the Farm, namely, Hans Pal, Munna Lal, Dharmender. etc. opened fire at him indiscriminately in order to kill him on the order of D.S. Sirohi, Manager of Farm, R.K. Yadav and Meenaxi. One pellet hit him near his heart. It was also stated that he was mercilessly beaten up by some of the employees of Meenaxi. The second complaint was registered as FIR No.960A/99. The FIR lodged by Manoj contained two principal allegations, viz., (a) overt acts on the part of the accused as a result whereof he suffered grievous injuries; and (b) forgery of some documents on the basis whereof some orders had been obtained by them in getting their names mutated in the revenue record.:;