KANWALJIT SINGH AHLUWALIA,J. - (1.) Shanti Lal (P.W.6) the complainant, Inder Raj (P.W.5) and Naresh Kumar (P.W.2) suffered injuries in the occurrence. Along with these three injured persons, Shiv Dayal also sustained injuries, as a result of which on the day of occurrence itself, he died while admitted in the hospital. For causing injuries to Shanti Lal (P.W.6), Inder Raj (P.W.5), Naresh Kumar (P.W.2) and the deceased Shiv Dayal, eight persons were named as accused in the written report (Exhibit-P/7) lodged by Shanti Lal (P.W.6).
(2.) Two different trials were held; against three accused the investigation was kept pending. Rameshwar Lal s/o Shri Duli Ram, Om Prakash s/o Shri Rameshwar, Mahesh Chand s/o Amar Singh and Ashok s/o Kishan Lal faced trial in Session Case No. 18/06 (8/06). The court of Additional Sessions Judge (Fast Track), Hindaun City, District Karauli, by the impugned judgment dated 7.12.2007, acquitted Mahesh Chand and Ashok, but convicted Rameshwar Lal and his son Om Prakash for the offence under Section 302/34 IPC. By a separate order of even date, both the appellants were sentenced to undergo life imprisonment, and to pay a fine of Rs. 2,000/-, and in default thereof to suffer six months' R.I.
(3.) After presentation of supplementary charge-sheet under Section 173(8) Cr.P.C., subsequently, Hargyan, Dinesh and Sanjay, faced trial in case arising out of Session Case No. 99/2011 (06/2008). The court of Additional Sessions Judge, Hindaun City, District Karauli, by judgment dated 11.1.2012 acquitted Hargyan, Dinesh and Sanjay.;