P.K. Lohra, J. - (1.) The instant revision petition under Section 397/401 Cr.P.C. challenges impugned order dated 21.12.2016, passed by Additional Sessions Judge, Parbatsar, District Nagaur (for short, 'learned trial Court'), in Sessions Case No. 15/2014. By the order under challenge, learned trial Court has framed charges against petitioners for offence under Sections 452, 341, 323/34, 324/34, 325/34, 326/34 & 307/34 of IPC.
(2.) Succinctly stated, the facts of the case are that an FIR came to be registered on an information furnished by Hema Ram, on 11.12.2013, at Police Station Gachhipura, District Nagaur, alleging therein that on 10.12.2013, at about 09.00 AM when his wife Ms. Geeta and father Jodharam were at home, petitioner No. 1, Chhotu Ram, Devaram, Tilokaram and others armed with sharp edged weapon entered into house and assaulted them. It is further alleged in the FIR that accused persons torn out the clothes of his wife and being unsuccessful in their intention caused injury to her by sharp edged weapon. On her making hue and cry, his father and mother intervened and the accused Chimnaram and Heera Ram caused injuries to his mother and father also by sharp edged weapons. The FIR further unfurls that while leaving the place of occurrence, accused persons took away some ornaments snatched from his wife and mother. Pursuant to the FIR, investigation commenced and police submitted charge-sheet against the petitioners. The case was committed to learned trial Court under Section 209 Cr.P.C. and the learned trial Court, thereafter, by the order impugned, framed charges against the accused-petitioners for the aforesaid offences.
(3.) It is argued by learned counsel for the petitioners that, in fact, there was no cogent and convincing medical evidence available on record to frame charge under Section 307/34 IPC against the petitioners. Learned counsel would contend that the opinion of medical officer is per se vague and no reasons are forthcoming for showing the injuries dangerous to life. It is also argued by learned counsel that the impugned order nowhere discloses that how and in what manner, learned trial Court has considered the evidence collected during investigation and materials on record for framing charge.;