- (1.) Heard learned counsel for the applicants, and the learned A.G.A. and Sri C.K. Rai, learned counsel for the complainant.
(2.) It is submitted by learned counsel for the applicants that in the present case F.I.R. has been lodged against the unknown person alleging therein that the deceased has sustained injury in a road accident but after eight months of the alleged accidents, the name of the applicants came to light. There is no direct evidence against the applicants.
(3.) In reply to the above contention it is submitted by the learned A.G.A. and the learned counsel for the complainant that on the next date of the alleged accidents, information was given by the wife of the deceased alleging therein that the deceased has gone in the company of the applicants.;