(1.) The appellant, Gopal, was tried before the Court of Sessions Judge, Mahasu, on a charge of shooting at a man, named Kharia, of village Kudral (Pargana Mafciana) in Theog, under Section 807, Penal Code, and of participating in the shooting and killing of a man, named Karam Das, of the same village, under Section 302, read with Section 34, Penal Code.
(2.) Paras Ram, alias Palta, was also tried with his brother, Gopal, the appellant, on a charge of shooting and killing Karam Dag, under Section 302, Penal Code and of participating in shooting at Kharia, on a charge under Section 307, read with Section 34, Penal Code.
(3.) The assessors found the accused Paras Bam, alias, Palta, innocent of both the charges and the learned Sessions Judge, agreeing with the opinion of the assessors, observed that "the guilt of Paras Ram, alias, Palta, has not been brought home to him". He accordingly acquitted him.
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