DEVLAL Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application under Section 439 of Cr.P.C.

(3.) AS per prosecution case, the complainant Pooran along with Chanda, Shubhalal, Chandan, Mohkam, Bhago Bai and Hargyan Bai was cutting crops from his field, at about 10:00 AM Ranveer Singh armed with iron rod, Vijay Singh armed with Ballam, Hari armed with luhangi, Udabhan armed with iron rod, along with Devlal Mohar Singh and Kallu came there and asked why they were cutting the crops of their field and started abusing, when complainant said the field belongs to him then Ranveer Singh gave a blow of iron rod which hit on the head of complainant and blood oozing from the wound, Hari gave a luhangi blow on the right hand, Mohar Singh also gave a lathi blow which hit on left hand, then Chanda, Sundarlal, Chandan, Bhagobai, Hargyan Bai, Mohkam came to save the complainant, they were also beaten by means of luhangi, ballam, lathi and iron rod. Report was lodged and the injured were sent for medical examination, thereafter in the hospital Chandan died.