RAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused petitioners Ram Kumar and Sandeep have preferred this fourth bail petition. First, second and third bail petitions were respectively dismissed by this Court on 4/07/2000, 21/07/2000 and Jan. 23, 2001. #

(2.) An FIR was registered with the Police Station Sadar Jhunjhunu in connection with the murder of a candidate Birbal Singh, an old man of 75 years on the date of polling of Panchayat Elections. The murder was committed in broad day light on 29/01/2000 in a thickly populated area. According to the prosecution case Harphool Singh accused was the main rival of Birbal Singh in the said election. On account of political enmity Harphool Singh along with 33 accused formed unlawful assembly and came to village Bhimsar around 12 noon in three jeeps. They killed Birbal Singh and his body was taken away by them. As per post mortem report Birbal Singh died due to extensive haemorrhage caused by 31 multiple injuries on all parts of his body including head and chest. #

(3.) This Court while dismissing third bail petition of the petitioners observed thus :