RAMSWAROOP & ORS Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 7966/13, an application for urgent hearing.

(2.) The FIR was registered under Sections 307, 147, 148 and 149 of IPC at the Police Station, Bairad, District Shivpuri and the injured was sent to the Hospital for his medical examination. After examination by the Medical Officer, P.S.C., Bairad, the injured was referred to G.A. Group of Hospitals, Gwalior for conducting the x-ray of the injuries and further treatment. After due investigation, a challan was filed for the offence punishable under Sections 307, 324, 325, 342 and 147 of IPC against all the accused persons including the present petitioners before the Committal Court, which on its turn committed the case to the Court of Sessions from where it was received by the learned Trial Court for the trial.

(3.) The learned Trial Judge on the basis of the material placed on record framed charge punishable under Sections 148 and 307/149 of IPC against the petitioners. The petitioners denied the charge and claimed to be tried.