Vijay Lakshmi, J. - (1.) THE instant Criminal Revision has been preferred against the order dated 15.6.2015 passed by the Sessions Judge, Baghpat, in S.T. No. 4 of 2015, State v. Rahul Chauhan and others, under sections 323, 307, 506 I.P.C. P.S. Baghpat, District Baghpat, whereby the learned Sessions Judge, Baghpat, has dismissed two application Nos. 16 -B and 17 -B moved by the revisionists. Heard learned counsel for the revisionists and learned AGA for the State of U.P. and perused the record.
(2.) THE impugned order shows that an application 16 -B was filed by the revisionists/accused persons in the aforesaid Sessions Trial with the prayer to provide them copies of some documents stating therein that the documents provided earlier to the accused persons were illegible. The learned Sessions Judge by observing that the application 16B has been filed only with a view to prolong the proceedings at a very belated stage, rejected it. The accused Akash and Pankaj moved another application 17B praying that the charge framed against them under sections 323 and 307 be quashed as the charges under sections 323 and 307 I.P.C. cannot be framed simultaneously for the same occurrence. The Court below after considering the prima -facie evidence available on record including the case diary and after recording a clear finding that the witnesses including the injured witnesses have categorically stated that the accused persons had assaulted them with intention to kill and the medical evidence reveals that a depressed fracture was found in the temporal bone of the injured Navin, rejected the application 17 -B of the revisionists.
(3.) A perusal of the medical report -available on record clearly shows that the injured Navin had sustained grievous injury on head, which is the most vital part of the body, and in the opinion of the doctor this injury was dangerous to life.;