Kanwaljit Singh Ahluwalia, J. - (1.) Neetu @ Anil Kumar S/o. Brij Lal, Ram Gopal S/o. Hansraj, Harish Kumar S/o. Brij Lal, Hansraj S/o. Jagannath, Girdhari Lal S/o. Sohan Lal, Ram Lubhaya S/o. Mohan Lal and Ram Prakash S/o. Nand Lal were sent for trial by the Investigating Officer of the case FIR No. 21/02 (Exhibit -P/2) registered at Police Station Sikari, District Bharatpur for the offence under Ss. 147, 148, 323, 341, 302 and 302/149 IPC.
(2.) After the said accused were charged and the trial had proceeded, an application under Sec. 319 Cr.P.C. was filed and the trial court after allowing such application summoned Balwant S/o. Harbansh, Om Prakash S/o. Dayal Singh, Madan S/o. Sohan Lal, Rammi @ Ramgopal S/o. Mukund Lal and Daya Chand S/o. Harbansh, as additional accused.
(3.) The court of Additional Sessions Judge (Fast Track) No. 4, Bharatpur, having headquarter at Deeg, vide impugned judgment dated 27.8.2008, acquitted Ram Prakash S/o. Nand Lal, Balwant S/o. Harbansh, Om Prakash S/o. Dayal Singh, Rammi @ Ramgopal S/o. Mukund Lal, and Daya Chand S/o. Harbansh of offences under Ss. 148, 323, 341, 302/149 IPC and accused Ram Prakash was also acquitted of offence under Sec. 147 IPC. The trial court convicted Ram Gopal of offence under Ss. 302, 148, 323 and 341 IPC, whereas remaining accused namely Neetu @ Anil Kumar S/o. Brij Lal, Harish Kumar S/o. Brijlal, Hansraj S/o. Jagannath, Girdhari Lal S/o. Sohan Lal, Ram Lubhaya S/o. Mohan Lal and Madan S/o. Sohan Lal were convicted for the offences under Ss. 148, 323, 341 and 302/149 IPC.;