G.R.MOOLCHANDANI,J. - (1.) By way of this petition, the petitioner has assailed the validity of the order dated 30.11.2015 passed by the learned Additional Sessions Judge, No.1, Kishangarh Bas, District Alwar in Session Case No.09/2015 whereby the learned court below has framed charges against the petitioners for the offences under Sections 341, 323, 323/34, 325, 325/34, 308, 308/34 and 354 IPC in the said case pertaining to FIR No. 103/2014, registered at Police Station Kishangarh Bas, Alwar.
(2.) The contents of FIR No. 103/2014, P.S. Kishangarh Bas, dated 18.02.2014, reads as under:-
(3.) There are as many as 14 injuries on the body of injured person Sher Singh, including skull. According to the radiology report, multiple fractures have also been detected on the body of the injured and on the basis of material submitted before the trial court, the charges have been framed.;