MALTI Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court has convened through video conferencing.

(2.) Heard learned counsel for the applicants and the learned AGA for the State-respondent.

(3.) The submission of the learned counsel for the applicants is that the applicants have been falsely implicated. It has been submitted that from the perusal of the version contained in the FIR, it is alleged by the complainant that his father Shri Jagdish Prasad Vishwakarma on 28.11.2019 at around 09:30 at night was returning from the field after easing himself. On the way, the applicants and the co-accused on account of old enmity started abusing the injured. When he protested, the applicants and the co-accused started hitting the injured with lathis and dandas, as a result, he sustained grievous injuries.Hearing the ruckus, various persons of the village collected and in this view of the matter that the FIR was lodged on 10.12.2019 in respect of the incident which occurred on 28.11.2019.