K.C. Sharma, J. - (1.) Heard learned counsel for the accused- petitioners and the learned Public-prosecutor.
(2.) This revision petition arises out of the order dated 28.2.2002 passed by the learned Additional Session Judge (Fast Track) No.2, Dholpur, by which the learned trial Judge has ordered for framing charges against the petitioners for offence under sections 147,323,325,342 & 308/149.
(3.) From perusal of the impugned order and the documents annexed with the revision petition, it appears that Seventeen Persons all of a sudden attacked the injured and inflicted as many as 19 injuries including fracture of humenes, 5th metacurpalbone, multiple- fracture of Patella of right and left knee. On the basis of injuries found on the body of injured and considering the nature and number of injuries the learned trial court came to the concession that injuries were capable of likely to causes death.;