Kanwaljit Singh Ahluwalia, J. - (1.) Appellants viz., (i) Prabhu Gurjar, (ii) Suresh @ Gendya (iii) Hari Singh, (iv) Badri Gurjar (v) Jagdish, (vi) Girraj and (vii) Ramsahay, all seven in number, are facing trial in a cross-case at the instance of the complainant - Ganpat, who hod lodged written-complaint (Exhibit-P/9), leading to registration of First Information Report bearing No.163/2005 (Exhibit-P/10) at Police Station, Kotwali, Sawai Madhopur. The complainant- Ganpat along with other injured were tried for causing injuries to present accused-appellants and also for murder of one - Kanji, a relation of the appellants.
(2.) Vide a separate order of even date, we have decided three appeals (i) D.B. Criminal Appeal bearing Nos.1099/2006 (Chiranji & Others v. State of Rajasthan), (ii) D.B. Criminal Appeal No.1013/2006 (Ganpat & Another v. State of Rajasthan) and (iii) D.B. Criminal Appeal No.904/2007 (State of Rajasthan v. Ramswaroop and Others) respectively.
(3.) Since the present appeal has arisen out of cross version, we proceed to decide the same separately, but simultaneously with the above mentioned appeals to avoid emergence of conflicting findings in parallel proceeding.;