- (1.) We have heard learned counsel for the appellants and learned counsel for the State.
(2.) Although the incident is said to have taken place at about 7.00 p.m. in the month of June and normally it should be broad day light, but P.W.-2 has stated in paragraph No.12 of his deposition before the Court that darkness had started and lamps had been lighted, and there is no electricity in the village.
(3.) The assault is alleged to be by a mob of about 150 people and although in the F.I.R. there is an allegation about witnessing the incident and also trying to save the deceased, but this averment is not corroborated by deposition in the Court. No specific weapons have been assigned in the hands of the appellants before us. The appellants have been on bail during the trial.;