BANTI AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 19.3.2012 passed by the learned Sessions Judge Dholpur in Sessions Case No. 12/2012 whereby the charges have been framed against the present petitioners for the offences under Sections 147, 148, 149, 443, 353, 336 and 307, Indian Penal Code.

(2.) During course of arguments, the contention of the present petitioners is that they are only aggrieved with the charge for the offence under Sec. 307, Indian Penal Code The contention of the present petitioner is that the order is unsustainable in the eye of law. No grievous injury has been suffered by any of the injured persons. There is no allegation that any deadly weapon has been used by the present petitioner. No injury is on any vital part of the body and even no intention of attempt of murder has been attributed to the present petitioner. The alleged beating has been done by the fist, blows and sticks and stones have been thrown.

(3.) Heard learned counsel for the parties and perused the impugned order.