BABURAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally. 1. This Criminal Revision under Section 397, 401 of Cr.P.C. has been filed against the order dated 6-1-2017 passed by C.J.M., Sheopur, in RCT No.13/2017 by which the closure report filed by the police has been rejected and cognizance has been taken for offence under Section 302, 307, 147, 148, 149 of I.P.C.

(2.) It is the case of the applicants, that they are Govt. officials. On 28-8-2012, FIR in Crime No. 441/2012 was registered against the applicants for offence under Sections 147, 148, 149 and 307 of I.P.C. on the allegations, that the complainant Jahir and his colleague Islam were roaming inside the forest in search of their buffalos. At that time, on account of previous enmity, the applicants fired at them. The complainant Jahir and Islam received gun shot injuries on their thigh.

(3.) It is not out of place to mention here that Islam subsequently succumbed to injuries, therefore, offence under Section 302 of I.P.C. was added.