GOKUL RAM Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsels.

(2.) This revision petition is filed by the complainant Gokul Ram against the order dated 16/2/2010 passed by the learned trial court of Addl. Sessions Judge (Fast Track) No.2, Bikaner rejecting the application under Section 319 Cr.P.C. of complainant.

(3.) Learned counsel for the petitioner, Mr.M.K.Garg urged that all the three witnesses P.W.3 - Gokul Ram - complainant, P.W.5 - Ram Lal and P.W.6 - Sunder Lal had named six accused persons Dhuda Ram, Prema Ram, Poonma Ram, Shiv Ratan, Ramswaroop and Birbal, who armed with weapons surrounded the deceased Chandu Ram on the date of incident 6/9/2006 and on account of gun shot injury caused by Dhuda Ram, Prema Ram, the said Chandu Ram died on his way to hospital. The investigation was made by the police but the charge sheet was filed only against three accused persons namely; Dhuda Ram, Shiv Ratan and Prema Ram and the remaining three persons Ram Swaroop s/o Shiv Ratan, Birbal s/o Shiv Ratan and Poonma Ram s/o Dhuda Ram were left out.