Kanwaljit Singh Ahluwalia, J. - (1.) Instant criminal appeal has been preferred by four appellants, who constitute one family. Appellants No.1 & 2 viz., Mahesh and Kalu are brothers, being sons of Sohan Lal, whereas Smt. Rama Devi (appellant No.3) is wife of Mahesh (appellant No.1) and Smt. Panchi Devi (appellant No.4) is wife of appellant No.2, Kalu.
(2.) In the First Information Report (Exhibit-P/5), complainant (Rajesh) had named one another person, namely Manna Lal s/o. Omkar as accused. But the Investigating Agency had not sent Manna Lal for trial; later-on, the witnesses also conveniently dropped his name.
(3.) The Court of Additional District & Sessions Judge [Fast Track], Behror (Alwar), vide its impugned judgment dated 13.08.2004 found appellant - Mukesh guilty of offences punishable under Sections 302, 325 and 323 Indian Penal Code substantively; and convicted other appellants viz., Kalu, Smt. Rama Devi and Smt. Panchi Devi with the aid of Section 34 Indian Penal Code, qua offence under Sections 302, 323 and 325 I.P.C. Furthermore, all these three appellants were also substantively convicted for commission of offence punishable under Section 323 I.P.C.;