BHAGWAN SAHAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common order, S.B. Criminal Misc. Petition No.473/2018 and S.B. Criminal Misc. Petition No.4515/2018 both preferred by same petitioners, shall be decided together.

(2.) In S.B. Criminal Misc. Petition No.473/2018 prayer has been made by the accused-petitioners that medical board be constituted for evaluation and re-examination of injured Soni Devi as investigating agency had wrongly come to the conclusion that offence under Sec. 307 IPC is made out, whereas in second petition bearing S.B. Criminal Misc. Petition No.4515/2018, petitioners have prayed that order of cognizance dtd. 19/2/2018 passed by the Court of Additional Chief Judicial Magistrate No.1, Shri Madhopur, District Sikar, be set aside as the said court has wrongly taken cognizance of offence falling within the ambit of Sec. 307 IPC.

(3.) Shri H.P. Singh, learned counsel for respondent No.2 complainant, has placed before this court report of Radiologist. As per report of Radiologist, linear non-displaced fracture of left temporo-parietal bone was found on the person of injured Soni Devi.