CHANDRIKA Vs. RAJARAM

JUDGEMENT

(1.) This application, in revision is directed against the Order dated 16-11-89 discharging the non-applicants Nos. 1 and 2, from the liability of the offences punishable under S. 307/34 of the IPC and S. 25/27 of the Arms Act, passed by the IInd Addl. Judge, to the Court of Sessions Judge, Satna in Sessions Trial No. 142/88.

(2.) On, 1-8-88 at about mid day, when the complainant Chandrika Prasad, had gone to his field to lay out the foundation of his farm house, the non-applicants along with their associates, variously armed with fire-arms, went there and non-applicant No. 1 shot at the complainant, causing various firearm injuries to him.

(3.) On a report, lodged by the complainant, at the Police Station, a case under Ss. 147, 148, 149, 323 and 307/34 of the IPC was registered and charge-sheet under Ss. 147, 148, 149, 325 and 307/34 of the IPC was submitted against the non-applicants Nos. 1 and 2.