KALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The contention of the learned Counsel for the accused-petitioner is that the prosecution has completely changed its version which was the initial version. In the initial version. the injury which is in relation to section 307, I.P.C. has not been attributed to accused-petitioner and it has been attributed to Bharat and Jitu and after 23 days of incident, this version was changed and the accused-petitioner was stated to be responsible for the injury for which the offence initially was under section 308. I.P.C. which has been converted into one under section 307, I.P.C. It has also been submitted that after investigation, charge-sheet has been filed.

(2.) The learned P.P. has opposed the application.

(3.) have carefully considered the submissions made before me and perused the impugned order.