C.M. Totla, J. - (1.) Heard learned counsel for the applicants and learned Public Prosecutor.
(2.) On 11.5.10, one Arjun Singh, under treatment at general hospital, gave a statement that on May 10th Nahar Singh was working with a JCB machine towards complainants agriculture land for which some altercations followed. Thereafter, at about 5, when three i.e. Arjun Singh and his brother Rai Singh and Bhawani Singh were going towards their field, stopped little at house of their father's elder brother, from where Arjun Singh and Rai Singh went to their homes - at about 6 p.m., named six persons, including three women, armed with lathi and knife etc. came at house of Nathu Singh and attacked to Bhawani Singh. In the statement, is sated as to what injury, by whom and by what inflicted and that when Arjun Singh intervening, tried to protect, he too was given blows by knife and other articles by named persons - come brother Rai Singh who caught-hold of two persons and knife stabbed by Vikram Singh - also mentioned that Bhawani Singh is dead and Rai Singh is referred to Ahmedabad hospital. On this statement, FIR No. 80/10 for the offences of Sections 147, 148, 447, 323, 324, 307, 302/109 IPC is registered and applicants arrested.
(3.) Charge-sheet is presented and certified copies of the charge-sheet are submitted with the application.;