- (1.) Heard Sri Akash Mishra, learned counsel for applicants, learned A.G.A. for the State and perused the record.
(2.) Applicants-Mohar Singh and Manju Devi seek bail in Case Crime No. 0194 of 2015, under Section 304 IPC, P.S. Basrehar, District Etawah.
(3.) The informant Ramji Lal alleged that on 30.07.2015 the applicants assaulted his brother Ram Singh so much so that he died at the spot. The informant attempted to lodge the FIR but the same was not registered and the motive assigned was that as his brother Ram Singh had sold a parcel of land, sale proceeds were deposited in his account but as the son and daughter-in-law of the deceased were not taking care of the deceased, on the contrary were coercing him to part with the said deposit. Initially, the case was registered under section 302 IPC and during investigation the case was converted from Section 302 to 304 IPC.;