MANAK RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred the present revision petition claiming the following relief:-

(2.) Learned counsel for the petitioner submits that Sec. 307 of IPC is not made out. Learned counsel for the petitioner further submits that the petitioner and complainant are in first degree of relationship and were having a revenue dispute.

(3.) Learned counsel for the petitioner has drawn attention of this Court towards the conclusion arrived at by the investigating officer, which is part of the charge-sheet.