- (1.) C.M. No. 23343 of 2014 There is a delay of 6 days in re-filing the appeal. For the reasons set out in the application, the delay is condoned and the application is allowed. CRA-D-1231-DB of 2014 1. The trial Court having convicted accused Pawan Rathi, Ravinder, Gaurav Rana @ Kala, Dinesh and Manish for the offences under Sections 148/149, 302/149, 307/149, 465/149, 468/149, 471/149 and 506 of the Indian Penal Code chose to acquit accused Parvez Kumar, Harpreet Singh, Pardeep Kumar and Sonu Dagar. The complainant has preferred the present appeal aggrieved by the acquittal recorded by the trial Court.
(2.) The charge as against the acquitted accused who have been shown as respondents 1 to 4 herein is that they were also part of the criminal conspiracy with the main accused who were convicted. Accused Sonu hired killers and accused Parvez Kumar and Pardeep Kumar gave shelter to the main accused, it has been alleged.
(3.) The trial Court having found that there was no legal evidence to convict the respondents 1 to 4, chose to acquit them.;