Penal Code, 1860:

 Section 307-Attempt to murder-Accused fired a gun from close range at the victim thereby inflicting injuries on him-Trial court found the injuries to be simple in nature and convicted the accused under S. 324 IPC-However, High Court convicted the accused under S 307 IPC-Correctness of-Held: The fact that injury was simple or minor would not, by itself, rule out application of S. 307 IPC-The determinative question was intention or knowledge and not nature of the injury-It is not necessary that the injury inflicted on the victim should be sufficient, under ordinary circumstances, to cause the death of the person assaulted-Hence, High Court was justified in convicting the accused under S. 307 IPC.