BUDHA RAM & GOMATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel and the learned P.P. and have gone through the order of the learned Sessions Judge and the post-mortem report which has been shown by the learned counsel. The deceased died as a result of only one injury, a bruice on his head which is described to Prakash and not to any of the two accused persons who are said to have only given first blows when the deceased had fallen on the ground. The deceased had only received one injury as aforesaid.

(2.) I hereby alters this application and direct that in the event of arrest of the accused petitioners. Budha Ram and Mst. Gomati in FIR No. 43/92 P.S. Raghunathgarh Distt. Sikar, the SHO/IO shall release each of them on said on each of them framing a personal bond in the sum of Rs. 5,000.00 with one surety in the like amount to his satisfaction undertaking to appear before him for interrogation/investigation as and when called upon to do so and further undertaking not to temper with any of such persons who may be conversant with the facts of the case.