KRISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Brief facts of this case, as noticed by this Court, are that on 27/12/2009, a written report was submitted by Anil @ Kala (respondent No.2/complainant) alleging therein that on 26/12/2009 at about 7-7:30 p.m., when he was at Murga Farm, he was intercepted by accused/petitioner-Krishan, who thereafter, hit and abused him. After the scuffle went on, resulting into injury to present petitioner-Krishan, an FIR bearing No.278/2009 was lodged by him against the present complainant Anil @ Kala. After some time in a vehicle, Krishan, Jagatpal, Dhanraj and their wives, and one person named Bagdi, alongwith 10-12 other persons came and attacked the complainant party, which resulted into death of the complainant's father (Chandram) and also injuries to the complainant-Anil @ Kala.