K.S. Rathore, J. - (1.) The present criminal revision petition under Section 397 r/w Section 401 Cr.P.C. is preferred by the accused-petitioners against the order dated 20.11.2004 passed by the Additional District and Sessions Judge, Khetri in Sessions Case No. 13/2004, whereby charges for the offences under Sections 341, 323, 323/34, 324, 324/34, 307 and 307/34 I.P.C. have been framed against the accused-petitioners.
(2.) Learned counsel appearing for the accused-petitioners submits that no case under Section 307 I.P.C. is made out against the accused-petitioners and further submits that as per the injury reports no grievous injury has been sustained by the injured and the injuries are simple in nature and alleged to be caused with knife.
(3.) In support of his submissions, the learned counsel for the petitioners placed reliance on the judgment rendered by this Court in the case of Kajod v. Return and others, reported in 1984 (9) RCC 167 , wherein it has been held that when accused armed with deadly sharp edged weapon but no injury dangerous to life is alleged to have been inflicted and no case under Section 307 I.P.C. made out.;