DR. SHIKHAR CHAND JAIN SON OF SHRI MANAK CHAND Vs. THE STATE OF RAJASTHAN THROUGH ITS PUBLIC PROSECUTOR

JUDGEMENT

(1.) One Ladhu Lal made a statement pursuant whereto an FIR was registered at P.S. Uniara, District Tonk. Ladhu Lal was subjected to a medical examination. One Dr.Rajesh Bohra, a Radiologist gave an opinion concerning X-ray of the skull of Ladhu Lal that he could detect a fracture in the skull and based thereon a report was given by Dr. M.K. Soni that Ladhu Lal had suffered grievous injury.

(2.) The police sought a further opinion. Petitioner, Dr. Rajesh Bohra and Dr. S.B. Mathur were constituted as a Medical Board. All three examined X-ray plates and opined that indeed there was a fracture. Consequently, the police added the offence punishable under Section 307 IPC in the FIR.

(3.) Investigation being transferred to CID(CB), Jaipur another Medical Board was formed which considered the X-ray already obtained and opined that there was no fracture in the skull.