PREMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) The earlier bail appeals preferred by the appellants herein have been rejected by this Court vide judgment dated 02.05.2017. It may be stated here for the sake of reference that the case at hand involves murder of five persons and murderous assault on eleven persons of the complainant party, who belong to weaker section of society.

(3.) The material available on record is sufficient to satisfy the Court that the victims were in possession of the field in question on the date of incident. The accused party, decided to oust them from the field at any cost. An unlawful assembly was formed of a large number of assailants armed with deadly weapons who went to the field in question and attacked the hopeless members of the complainant party. Five persons died whereas eleven persons were injured in the resultant mayhem. It is true that one person, named Rampal who went to the field in question as a member of the unlawful assembly, also expired.