RAKESH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) PETITIONERS have filed this revision under Sections 397 read with 401 of Cr.P.C. challenging the order dated 5.3.2014 passed by the 2nd Additional Sessions Judge, Joura District Morena in S.T. No. 344/2013 by which the learned ASJ has framed charge against the petitioners under Sections 326/34 along with Sections 294 and 506 -II of IPC.

(3.) ON behalf of the petitioners, argument advanced that as per MLC report dated 17.7.2013, no injury has been caused to complainant Lahkan on the head by any sharp object. It is argued that the injury caused on the left finger of the left hand said to be bony injury is on the fourth metacarpal, which is not a vital part. Therefore, no offence under Section 326 of IPC is made out against the petitioners. Hence, the order under challenged is not sustainable.