KANWALJIT SINGH AHLUWALIA,J. - (1.) Rajendra Puri (P.W.1) on 21.3.1986 at 10:15 PM, presented a written report before Mr. Dinesh Kumar (P.W.16), SHO, Police Station Beawar City. On the basis of said report, a formal FIR bearing No. 55/1986 (Exhibit-P/2) was registered at Police Station Beawar City for the offence under Section 302 read with Section 149 IPC.
(2.) The occurrence in the present case had taken place on 21.3.1986 at about 9:00 PM. As noted earlier, written report (Exhibit-P/1) was submitted at 10:15 PM and after registration of the case, special report reached Judicial Magistrate in the same small town i.e. Beawar on 22.3.1986 at 4:50 PM. In the context of delay in reaching of special report, we shall appreciate the case of the prosecution.
(3.) The above said FIR was investigated and a report under Section 173 Cr.P.C., 1973 was submitted against six accused, namely Nandoo @ Nand Kishore son of Gopi Lal, Ashok son of Mohan Lal, Raju @ Rajendra son of Madan Lal, Bhagwan Das son of Gopi Lal, Sita Ram son of Hukmi Chand Soni and Munna @ Munna Lal son of Nand Lal. The report of investigation along with the accused were committed to the court of Sessions. The court of Additional Session Judge, Beawar tried the appellants for the offences under Section 148, 302/149 IPC.;