PANKAJ BHANDARI,J. - (1.) The allegations in the FIR pertains to Sections 323, 302, 447/34 IPC.
(2.) The allegation of causing fatal blow is on both the petitioners. There is only one injury on head which has resulted into death of Karnaram. It is argued by learned counsel for the petitioners that the petitioners have also sustained injuries on head. Petitioner No. 1 has sustained two incised wounds by sharp edged weapon on skull area whereas Moolaram has received two lacerated wounds one on skull being on the parital area.
(3.) It is contended by learned counsel for the complainant that the injuries caused on the person of the deceased was deep brain wound and the skull was fractured.;