MUNSHI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE case against the petitioner was originally registered under section 325, 323 read with section 34 I.P.C. Later on, on opinion given by the doctor that the injury was dangerous to life; the offence was converted from under section 325, 323 read with section 34 I.P.C. to one under section 307 I.P.C. Keeping in view the fact that the petitioner caused one injury with wrong side of the Gandasa and the doctor did not opine that the injury was such which could have proved fatal but for timely medical aid, there are reasonable grounds to believe prima facie that the petitioner is not guilty under section 307 I.P.C. He is not a previous convict. There is nothing to suggest that he is likely to commit any offence while on bail. Without expressing an opinion on the merit of the case. I allow him bail to the satisfaction of the Chief Judicial Magistrate, Ferozepore.