- (1.) Appellant has filed the appeal challenging the order dated 10.05.2019 passed by the Trial Court, whereby, respondents no.2 to 4 were acquitted of the charges framed against them.
(2.) Respondents no. 2 to 4 had faced trial in FIR No. 142 dated 03.10.2008 registered at Police Station Thoi, District Sikar under Section 302 / 34 Indian Penal Code, 1860 (hereinafter referred to as ' IPC ').
(3.) Prosecution story, in brief, is that on 30.09.2008 Sanwarmal nephew of the complainant was present with him. At about 8.00 a.m. Sanwarmal was standing outside the house. Sewa Ram, Kanaram and Omprakash stopped Sanwarmal in connection with dispute relating to boundary and gave him kick and fist blows. As a result, Sanwarmal suffered internal injuries and was removed to Shrimadhopur for treatment. Sanwarmal was referred to Jaipur for treatment. Sanwarmal was got admitted in Durlabhji Hospital, Jaipur where he succumbed to his injuries on 02.10.2008 at about 4.30 p.m.;