STATE OF M.P. Vs. RAMSEWAK

JUDGEMENT

(1.) THE State has preferred this revision petition against the order of the Sessions Judge, Datia, thereby the case was remitted by him under section 228 of the Code of Criminal Procedure to the Court of the Chief Judicial Magistrate, Datia, for trying the offence, as it was found that no offence triable by the Court of Session, particularly under section 307 of I.P.C. was disclosed.

(2.) THE facts of the case may be briefly narrated :

(3.) THE learned Sessions Judge on his consideration found that the injuries caused to injured Rameshwarand Ashok were on the non -vital parts of the body. There was no intention of the respondents to caush death, and therefore, remitted the case to the Magistrate under section 228 of Cr.P.C., for trying the offence. Hence, this petition.