(1.) Appellant-Shri Bhagwan, who is brother of deceased Laxmi Narain and, thus a 'victim' as defined under Section 2(wa) has filed the present appeal for challenging the judgment dated 29.5.2015 passed by the learned Additional Sessions Judge, Rewari to the extent of acquitting respondents No.2 to 10 of the charges under Section 120-B IPC and Section 302 read with Section 34 IPC.
(2.) Briefly stated, the case of the prosecution is that on 21.1.2013 at about 9.30 p.m., respondents Babu Lal, Tinku, Inder, Pradeep and Zile Singh took Laxmi Narain, brother of the appellant to the house of Ajit Singh, after hatching a criminal conspiracy. It was followed by accused Ajit Singh giving a blow with a Dav (a sharp edged weapon) on the head of Laxmi Narain, as a result of which Laxmi Narain fell on the ground. This was followed by respondents Satbir, Ramehar, Jai Bhagwan and Jai Parkash giving fists and slaps to Laxmi Narain. As a result of the injuries, Laxmi Narayan succumbed to death.
(3.) The trial Court acquitted respondents No.2 to 10 of the charges against them, but convicted accused Ajit Singh under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/-.