C.M. Totla, J. - (1.) Against the petitioner framed is charge for offence of Sections 307, 326, 323, 452 and 4/25 Arms Act vide order dated 15.1.2011.
(2.) Assailing the above order, the learned counsel for the petitioner argues that injury allegedly inflicted by petitioner is one and on hand and no other injury even attributed. Argues that no material for framing charge beyond that of Section 324 I.P.C., therefore, setting aside the order should be directed that matter be sent to competent Court under Section 228 Cr.P.C.
(3.) Learned Public Prosecutor opposing states that injury is of sharp weapon and enough material for charge of atleast under Section 326 I.P.C.;