J.C.Gupta, J. - (1.) Heard Sri R.K. Gupta applicants' counsel the learned A.G.A. and Sri Shree Ram Gupta for complainant.
(2.) It is submitted by applicants' counsel that as per the allegation made in the first information report it was co accused Balram who only fired upon the deceased and the applicants are alleged to have fired upon injured persons, whose injuries were either simple or on non-vital parts. It is further submitted that as against the applicant Nanchu further allegation is that he assaulted the deceased over his head with but end of pistol, but no such injury was found on the deceased.
(3.) On consideration of facts and circumstances of the case and the role as signed to the applicants, they are admitted to bail.;