PAPPU @ RAMDAYAL DHAKAD Vs. STATE OF M P

JUDGEMENT

(1.) The revisional powers of this Court under Section 397/401 of the Code of Criminal Procedure have been invoked for quashing of the order dated 12.05.2015 of the court below framing charges against all the six petitioners under Sections 148A, 307/149, 324/149, 323/149 and 294 of IPC.

(2.) The challenge, in the present petition, as contended by learned counsel for the petitioners, is restricted to the framing of charge under Section 307 of IPC.

(3.) Bare facts giving rise to the present dispute are that an FIR was lodged on 06.10.2014 bearing Crime No.954/2014 at Police Station Kotwali, Shivpuri (M.P.) by Mahesh Rawat, inter alia, alleging that one of the petitioners, namely, Pappu @ Ramdayal Dhakad with an intent to kill assaulted the said injured on the head with a Pharsa leading to sustaining of injury above the ear on the left side. Another co -accused - petitioner Mohar Singh Dhakad inflicted injury on the head with lathi. The other co -accused and the said two accused are alleged with omnibus allegations of assault after forming unlawful assembly.