- (1.) Vide this order above mentioned four appeals would be disposed of.
(2.) On the basis of report Exhibit P-1 lodged by complainant Ranjeet Singh, formal FIR No.73 dated 20.10.2010 was registered at police station Bisau, District Jhunjhunu under Section 147, 148, 149, 448, 323, 341, 302 Indian Penal Code, 1860 (hereinafter referred to as 'IPC').
(3.) Prosecution story, in brief, as per the FIR is that on 19.10.2010 Jaiveer Singh son of the complainant had gone to school. On the way near the temple, he was stopped by Vinod Singh and was slapped and given fist blows. Complainant reached the spot and Vinod Singh took out a sword and tried to attack the complainant. When complainant tried to make him understand, then he was threatened by Vinod Singh. Complainant returned home. On the same day, in the evening at about 7.30 p.m, Onad Singh armed with sword and Mahendra Singh, Roop Singh, Surjan Singh, Kanak Singh, Rajendra Singh, Vikram Singh, Kishore Singh, Girdhari Singh, Shiv Singh, Vinod Singh and Hukam Singh came to their house armed with sticks. Shiv Singh was armed with a Barchi. Accused attacked father of the complainant. When complainant and his wife and his brother Hem Singh intervened, they were also inflicted injuries by the accused. Ram Singh father of the complainant succumbed to his injuries. During investigation, charges were dropped against accused Shiv Singh and Kanak Singh.;