DILIP RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Aditya Singh and Mr. Nandan Arya, learned counsel for the appellants/ applicants in all these bail applications; Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand; and Mr. Aditya Pratap Singh, learned counsel for the com plainant.

(2.) The present bail applications arise from the conviction and sentence imposed by the learned Vth Additional Sessions Judge, Haridwar, in Sessions Trial No. 178/ 2012, titled "State v. Bablu and Others," arising out of FI R/ Case Crime No. 22/ 2012, under Ss. 302, 34 and 506 I PC, registered at Police Station Pathri, District Haridwar. The accused persons, nam ely Bablu (A-1), Dharam jeet (A-2), and Dilip Rana (A-4), were convicted under Ss. 302 and 506 I PC.

(3.) As per the prosecution's case, on 14/2/2012 at about 8: 00 PM, the complainant Gun Bahadur (PW1), along with his brother Gauravdeep (PW-2), allegedly saw their father, Jagdish Prasad, being assaulted in the field of Pancham Singh (PW-7). It is alleged that A-1 Bablu was holding a stone, while A-2 Dharamjeet, A-3 Somlal (since deceased), and A-4 Dilip Rana had pinned down the deceased on the ground. The complainant stated that upon seeing the witnesses, the accused threatened them, following which the complainant and his brother fled the spot and later found their father dead.