- (1.)This revision petition has been filed against the order dated 21.9.2004 passed by learned Addl. Sessions Judge, (Fast Track) No.1.,Pali whereby the charges have been framed against the present petitioner for the offences under Sections 307, 341, 325 and 323 IPC.
(2.)The contention of the present petitioner in petition is that none of the injuries is dangerous to life. There is no intention to kill the injured and none of the injuries is on the vital part, hence the charge under Section 307 IPC is not maintainable.
(3.)None present on behalf of the present petitioner.