K.S. Rathore, J. - (1.) According to the complainant at about 8.00 a.m. he was sitting with Ram Charan son of Kishan Lal Dhakar resident of Sarola at his residence. At that time Gordhani Bai went for taking water from hand pump and to collect the fodder. Shankar Lal son of Magi Lal bearing axe in his hand was coming towards his house when Gordhani Bai was operating hand pump. With the intention to kill the Gordhani Bai as there was dispute regarding the land between them he inflicted the injury on the neck of the Gordhani Bai and ran away.
(2.) Immediately after this incident the complainant and the Ram Charan Dhakar carried the injured Gordhani Bai to police station. On the oral information given by the complainant the case was registered under Section 307 IPC and the investigation was started.
(3.) After the investigation a challan under Section 307-326-323 was filed before the Court of Judicial Magistrate Khanpur.;