- (1.) The accused is charged under Sections 307, 504 and 506, I.P.C.
(2.) According to the prosecution version the injured person who is the brother of complainant had gone to the house of the accused to protest about the crop of bhindi which had been destroyed by the cattles being allowed to graze the same with the connivance of the accused, and then at the instance of two other accused who are father and brother of the accused-applicant, the applicant-accused is said to have fired on the injured person causing injuries on his head on right parietal region and on the right shoulder as will appear from the medical examination report.
(3.) Out of three accused only the applicant came for bail here after the rejection of the application by the District and Sessions Judge, Kannauj.;