1998 CRI. L. J. 2561 ::1999 (1) RajLW 342

Rajasthan High Court

Hon'ble Judge(s): Amaresh Singh , J

Criminal P.C. (2 of 1974) , S.245, S.482— Discharge of accused - Validity - Accused charged for offence under Ss. 307, 326, 324, 323, 447, 435 of Penal Code - Evidence showing accused intended to inflict sword blow on head and neck of victim - Prima facie case for framing charge under S. 307 of Penal Code made out - Order discharging accused of offence under S. 307, set aside. (Para 4 5)