- (1.) Heard learned counsel for the applicants and learned AGA for the State and perused the record.
(2.) Learned counsel for the applicants submitted that in Sessions Trial No. 125 of 2009 (State Vs. Ram Prakash and others), Additional Sessions Judge, Court No. 2, Mainpuri rejected the petition moved on behalf of the applicants for discharge vide order dated 05.04.2011 and in pursuance of that order framed the charges under sections 307, 323, 325, 504, 506 (2) I.P.C. against the applicants on 15.09.2011. The order dated 05.04.2011 as well as the aforesaid charges have been impugned by the applicants.
(3.) Learned counsel for the applicants submitted that the injuries sustained by the injured were simple, therefore, the offence under section 307 I.P.C. was not made out.;