GANPAT SAVANER AND 2 ORS. Vs. RAJENDRA

JUDGEMENT

(1.) THEY are heard. By this petition the applicants are praying for quashment of charges framed against them under Section 307/149 of IPC.

(2.) AS per prosecution story, on 10.2.2011 the applicants had caused injuries to injured Nirbhay Singh, Ishwar Singh and Jagdish. As per x -ray report of Nirbhay Singh no bony injury was found. Ishwar Singh sustained swelling on his leg while the injury of Jagdish is also simple in nature. The allegation against the present applicants is that they were armed with Farsi, Axe and Lathi and caused injuries to them.

(3.) ON the other hand, learned Panel Lawyer drew my attention to the MLC reports of the injured persons and their statements and submitted that the injuries which were actually caused to the injured persons by the accused persons with an intention to cause their death. He also submitted that all these questions cannot be decided at this stage unless and until statements of the prosecution witnesses are recorded before the trial Court and prayed for dismissal of the petition.