BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard both the parties.

(2.) The accused petitioner is charged to have committed under Sections 429 and 326 of the Indian Penal Code.

(3.) It is contended by Mr. Balwada, that the complainant party came to the house of the petitioner with intention to attack, in which several persons of the petitioners party were injured and the petitioner himself has fractured and also incised wound on head apart from other simple injuries. In this case the benefit of Section 438 of the Criminal Procedure Code was given by the Trial of Court to several persons but the same was denied to the petitioner as he is said to have caused injury to Ram Karan in which a fracture in his finger.