SUJAN SINGH Vs. GULAB BAI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The applicant has challenged the order dated 25.3.2014 passed by the learned 1st Additional Sessions Judge, Gadarwara District Narsinghpur in ST No. 407/13 whereby the respondents No. 1 to 3 were discharged from the charge of Section 307 of IPC.

(3.) The brief facts of the case are that on 8.6.2013 the respondents No. 1 to 3 assaulted the victims Jagdish, Sujan Singh and Kewal Kirar. The victim Jagdish sustained incised wounds on his chest and neck. The victim Sujan Singh sustained a fracture of 5th finger whereas victim Kewal Kirar sustained a fracture of lower 1/3rd of ulna.