VISHWANATH KUMAR Vs. STATE

JUDGEMENT

(1.) This revision petition under sections 397/401 read with section 482 Code of Criminal Procedure, 1973 (for short Criminal Procedure Code) is directed against the order summoning dated 2 2/11/1994 passed by Sh-D S Sidhu, Additional Sessions Judge holding that sufficient material available on record to summon the petitioner in case FIR No. 129/93 u/s 308/34 Indian Penal Code PS Vasant Vihar.

(2.) Admit- I have heard the leaned counsel for the parties and have been taken through the record.

(3.) Brief facts are On the basis of report lodged by Ranbir Viranjia above noted case was registered, After investigations challan was filed. In the challan petitioner was not arrayed as an accused; Magistrate took cognizance and committed the matter to the court of Sessions Court for trial and the Sessions Court vide impugned orders dated 22-11-1994 without recording of any evidence summoned the petitioners holding that there is sufficient evidence and material against them, Which has been challenged