Kana (PW-13) lodged a First Information Report (Ext.P-2) that while he and his brother Devi Lal (hereinafter referred to as ‘deceased’) were working in the field, respondent No.1- Gajanand and Mahavir objected to ... it and caused injury to him. It was stated that Gajanand was having an axe in his hand and he caused injuries to Devi Lal on his head. Earlier, a case under Section 307 IPC was registered but on the death of Devi Lal charge under Section 302 IPC was added. After completion of investigation, challans were submitted against Gajanand and Mahavir.