SURESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants/accused assailing the order dated 28.06.2016 by which the Third Additional Sessions Judge, Guna has framed the charges punishable under Sections 341, 294, 506 Part-II, 324/34 and 307 of the Indian Penal Code (in short 'IPC'), 1860 against the present applicants, have filed this revision application.

(2.) The facts leading to filing of the present case are that the applicants are accused of inflicting grievous injuries on the complainants namely Umesh Pratap Singh, Dipika Shukla, Sita Shukla & Babita Shukla, due to which an FIR was registered by Police Station Cantt., District Guna against the present applicants for commission of offences indicated above.

(3.) The basis of framing the charge under Sec. 307 of Penal Code is the injury sustained by Ms. Dipika Shukla on the frontal region of scalp. Apart from it, Smt. Sita Shukla has also complained of injury on her skull.