SURYA KANT, J. - (1.) THIS revision petition is directed against the order dated 18.8.2007 passed by the learned Additional Sessions Judge, Faridabad whereby, apart from Section 323, 325, 506 read with Section 34 IPC, the petitioners have been charge-sheeted for an offence under Section 307 IPC also.
(2.) THEIR main grievance is that prima facie, no offence under Section 307 IPC is made out. The case in hand was registered on the statement of Ravi Bhati who alleged that on 25.4.2007 he was coming from Goodyear Factory after attending his duty and when he reached near Aggarwal School, the petitioners along with one more person came on a motorcycle and one of them pushed him from behind as a result of which he fell down from his motorcycle and thereafter they attacked him with iron rods and gave blows on his legs/feet. It was alleged that both the petitioners gave 7-8 blows on his feet. It was further alleged that the petitioners allegedly forbid the public person from intervening, however, he could be saved as his brother Rajesh and cousin Rakesh reached at the spot.
(3.) AT the time of framing of charges it was contended by the petitioners that since there is no medical opinion regarding the injuries on the person of the complainant being dangerous to life, no case under Section 307 IPC is made out and at the best charges could be framed under Section 325 IPC only.;