- (1.) THIS leave to appeal the judgment dated 5.10.2010 passed by learned Additional Sessions Judge (Fast Track) No. 1, Hanumangarh in Sessions Case No. 16/2010 (03/2009) is preferred with the contention that the trial court failed to appreciate that with the aid of Section 149 IPC, Respondents Het Ram, Birma and Maina @ Mainawati would have been convicted as their participation in the entire incident is apparent.
(2.) WE do not find any merit in the arguments advanced. The trial court considered the matter thoroughly and convicted Shankar Lal and Rakesh against whom specific allegation of causing head injury is found proved. The Respondents were not having any such allegation. No evidence is further available against these persons they were intending to cause murder or were having a common object with the persons convicted, as such, leave application is having no merit, the same is dismissed.;