SANJAY KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Revision under Section 397/401 of CrPC has been filed against the order dated 12/12/2018, passed by First Additional Sessions Judge, Gohad, District Bhind in Sessions Trial No.30/2018, by which the charges under Sections 294, 506(II), 323/34, 307/34 of IPC have been framed.

(2.) The necessary facts for the disposal of the present revision in short are that the complainant lodged a report on 24/11/2017 on the allegation that at about 05:00 pm the four-wheeler of the relative of the applicant No.3 dashed against the platform of the complainant Madhu, as a result of which the applicants came on the spot along with lathis and started abusing the complainant. When complainant objected to it, then all the three applicants started assaulting him. When injured Sanju tried to intervene in the matter, he too was assaulted by the applicants. The injured Madhu was sent for medical examination and following injuries were found:-

(3.) The injured Sanju was sent for medical examination, but he refused to undergo any medical examination. The injured Madhu was subjected to CT Scan and following impressions were found:-