DEEPAK MAHESHWARI,J. - (1.) The complainant Devi Lal lodged an FIR at Police Station Mahaveer Nagar, Kota stating that Daya Ram is habitual of eve teasing the girls residing in his mohalla. Daughter of complainant Surja Bai complained against Daya Ram to him in this regard. Then Devi Lal along with his sons Radheyshyam and Mukut Bihari went to the house of Daya Ram on 21.11.2001 at around 8:15 p.m. to persuade him not to eve teasing Surja Bai. Daya Ram objected to it. On some discussion having taken place, he brought knife from his house and assaulted Radheyshyam in his stomach. Rambharos also came along with 'lath'. When Radheyshyam fell down and they tried to pick him, Rambharos made a blow by 'lath' on right wrist and right thigh of Devi Lal. Mukut Bihari also sustained injury on his ring finger of right hand by knife. Bajranglal came to intervene, they took Radheyshyam to the police station first and then to hospital.
(2.) A case was registered by the SHO, Police Station, Mahaveer Nagar on the FIR and after conducting investigation, charge-sheet came to be filed against accused Daya Ram and Rambharos for the offences punishable under Sections 307, 326, 324, 323, 323/34 and 307/34 IPC.
(3.) After hearing both the sides, learned trial court framed charges against accused Daya Ram for the offences under Sections 307, 326, 324, 323/34 IPC and against Rambharos for the offences under Sections 307/34, 326/34, 324/34 and 323 IPC.;