PURAN LAL GHOSH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission. The applicant has challenged the order dated 16.7.2013 passed by the learned 3rd Additional Sessions Judge, Teekamgarh in S.T. No. 188/2012, whereby the charges of the offences punishable under Sections 307 /34 of the IPC were framed against the applicant.

(2.) The prosecution's case, in short is that, on 16.6.2012 at about 12:00 O'clock in the night, a programme was going on in the house of the applicant. The applicant directed the co-accused persons to fire in the air and thereafter, the accused Mangal Singh Ghosh fired from the gun in the air and thereafter, the accused Akhilesh Ghose fired from the gun and so many pallets inserted to the victim Jaihind Singh and he was taken to the hospital, where the treatment was done.

(3.) After due investigation, a charge sheet was filed for the offences punishable under Sections 308 and 308 /34 of the IPC, whereas the learned Additional Sessions Judge has framed the charges of the offences punishable under Sections 307 /34 of the IPC.