KANWALJIT SINGH AHLUWALIA,J. - (1.) The present revision petition has been preferred to assail the order dated 20.04.2011 rendered by Additional Sessions Judge, Anupgarh, Camp Gharsana whereby petitioner has been charged for offence under Section 307 and 427 IPC.
(2.) Briefly stated on 02.11.2010 at about 3.00 p.m. one Ram Lal S/o Chetram lodged a report at Police Station Gharsana wherein he stated that a day before lodging of FIR he along with Dulle Khan S/o Gome Khan on motorcycle had gone to village 28 AS Pawar Wali Dhani . He was returning along with Dulle Khan on motorcycle then present petitioner came there on his tractor. Reaching near the motorcycle, it is alleged that petitioner had given a exhortation that he will liquidate the complainant, saying so accused had pressed the accelerator of the motorcycle and thereafter had hit the motorcycle. Complainant stated that he jumped from the motorcycle and saved himself.
(3.) Admittedly, it is a case of no injury but of damage to the motorcycle.;