G.S. Sarraf, J. - (1.) This criminal revision petition is directed against the order dated 10.11.2006 passed by Additional Sessions Judge (Fast Track) No. 1, Alwar in sessions case No. 108/2006 (127/2006) whereby charges have been framed against the petitioners under Sections 148, 341, 307 and in the alternative Section 307 read with Sections 149, 325 and in the alternative Section 325 read with Sections 149, 323 and in the alternative Section 323 read with Section 149 I.P.C.
(2.) Heard learned counsel for the petitioners, learned Public Prosecutor, learned counsel appearing for the complainant and perused the material available on the record.
(3.) The only grievance of learned counsel for the petitioners is regarding the framing of charge under Section 307 and in the alternative Section 307 read with Section 149 I.P.C. He has contended that it is doubtful that the injured Avdhesh suffered any fracture on his left temporal bone and that the other grievous injury is a fracture on left zygomatic bone and since the injuries are not sufficient to cause death and not even dangerous to life, therefore, the charge under Section 307 and in the alternative under Section 307 read with Section 149 I.P.C. cannot be sustained. He has placed reliance on 2007 Criminal Law Report (SC) 174, 580, 629.;