SARSARA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under S.439 Cr.P.C. has been filed by the accused petitioner in FIR No. 230/06 registered at Police Station Srimadhopur (Sikar) for the offence under S.451, 341, 323 and 307 IPC.

(2.) Heard learned counsel for the accused petitioners, learned Public Prosecutor for the State, learned counsel for the complainant, perused the case diary and other material placed before me during the course of arguments.

(3.) It was, inter alia, contended by the learned counsel for accused petitioners that according to the FIR it was not alleged that the accused petitioners have inflicted the 'kulhari' blow on the head of the injured Babulal but that injury has been ascribed to co-accused Hajari Lal. It was further contended that even according to the opinion of the doctor, the injury sustained on the head of injured Babulal was not found dangerous to life, therefore, prima facie it was not a case under S.307 IPC.