PRAVEEN @ CHUKHA Vs. STATE OF M.P.

JUDGEMENT

(1.) NONE for applicants to prosecute this revision petition.

(2.) I have considered the circumstances of the present revision by perusing the impugned judgment and papers placed on record.

(3.) AS per the F.I.R. and the case diary statement recorded during interrogation by Investigating Officer apparently reflects the intention of the alleged accused who are the applicants in the instant revision. At the stage of framing of charges only the injuries caused to the victim are not the criteria but the other circumstances in which intention or motive should also be considered and as per papers of charge -sheet the motive and intention is very apparent. These are the sufficient circumstances for framing the charges under section 307 of Indian Penal Code.