TULCHA RAM @ TULCHHARAM Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The allegations in the FIR pertains to Sections 341, 323, and 307/34 IPC.

(2.) The contention of learned counsel for the petitioner is that petitioner's father also lodged an FIR against the complainant that the complainant of this case gave beating to the petitioner's father, as a result of which, he has sustained fracture of nose and ribs. It is also contended that initially there were 9 injuries and later on the medical board has included the bruises and has increased the number of injuries to 36.

(3.) The contention of learned counsel for the complainant as well as learned Public Prosecutor is that the injured is a 62 years old person who has been seriously wounded by the petitioner and the injuries have been cumulatively considered to be dangerous to life by the medical board.