(1.) Leave granted.
(2.) These appeals challenge the decision dated 03.12.2018 passed by the High Court of Judicature of Rajasthan at Jodhpur in D.B. Criminal Death Reference No.2 of 2017 and D.B. Criminal Appeal No. 33 of 2018.
(3.) FIR No. 493 was registered with Police Station Bhadara, District Hanumangarh on 13.10.2013 in respect of offences punishable under Sections 302, 307, 452, 447, 323, 147, 148 and 149 IPC pursuant to reporting by one Kailash. It was stated that seven named persons including present four appellants and some other unknown persons had come to the agricultural field of the informant while harvesting operations were going on and had opened an assault. As a result, father of the informant named Bhanwarlal and brother of the informant named Pankaj died on the spot while the informant suffered injuries. It was further alleged that the same assembly, thereafter, went to the village and assaulted inmates of the house in which his grandfather named Momanram died. Later, the informant Kailash also succumbed to his injuries.
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