CHAMAN LAL Vs. SANJAY KUMAR

JUDGEMENT

(1.) The petitioner-Chaman Lal was attacked in his fields by the respondent-Sanjay Kumar on 10.12.2008. Though the respondent had aimed petitioner's head for attack yet saving his head, the petitioner took the attack on his arms, which in the process received simple and grievous injuries with the 'drath', which was used by the respondent in the attack.

(2.) Finding no prima facie case under Section 307 RPC to have been made out, learned Sessions Judge, Samba directed the respondent's trial on Charge under 53ections 325 and 323 RPC.

(3.) The petitioner has approached this Court seeking setting aside of learned Sessions Judge's order urging that the respondent was erroneously discharged under Section 307 RPC by the learned Sessions Judge, when there was sufficient evidence on records justifying Charge under Section 307 RPC.