RAMA KRISHNA Vs. STATE

JUDGEMENT

(1.) Crl.M.A.7220/2018 (exemption)

(2.) The allegations against the petitioner are that the petitioner along with co-accused assaulted the complainant and his friends, on account of which, they sustained injuries.

(3.) Learned counsel for the petitioner submits that the subject FIR is cross-FIR to an FIR lodged by the petitioner. He submits that the petitioner has been falsely implicated as it was the complainant and his friends who had inflicted gunshot wound on the petitioner and had attempted to kill the petitioner and his friends and there were two country-made pistol used by the complainant and his friends. He submits that the FIR No.71/2018 under Sections 307/34 IPC read with Sections 25/27 of the Arms Act has been registered against the complainant qua the said incident which is of the same date and time. He submits that injuries were sustained by the complainant because he was subsequently over powered by public and beaten.