RAM SINGH AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two petitions have been filed by the accused petitioners seeking their pre-arrest bail under section- 438 Criminal Procedure Code.

(2.) Crime No. 611/91 was registered at police station Karauli under Sections-147, 148, 149, 447, 436, 427 and 307 Indian Penal Code. on 28-12-1991 on the report lodged by Atar Singh S/o Swaroop Singh.

(3.) The prosecution case, as per the report, is that in village Gopalpura the land bearing Khasra No. 339/2 is situated and it was purchased by registered sale-deed by Sumer Singh, who is the real brother of the informant. It was also stated that on the said land they had constructed a pator which was being used for residence and several household articles and cushions were lying there. It is alleged that on the day of incident, an assembly of 150-200 persons came there and demolished the pator, set fire to the building and articles which were lying there and also assaulted Mohar Singh and Bhambho. In the said incident, Bhambho had sustained seven injuries and Mohar Singh had sustained 15 injuries. On X-Ray examination, it was found that Bhambho had sustained fractures of both bones radius and ulna,lower ⅔rd portion and fracture of upper ⅔rd of left ulna and a fracture of wrist. Similarly, Mohar Singh had sustained a number of injuries including a fracture of frontal bone of skull.