AKRAM ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these revisions arise from one and the same judgment, they are heard together and are being decided by this common judgment.

(2.) The challenge in these Criminal Revisions is made to an Order dtd. 4/5/2024, passed in Sessions Trial No.162 of 2021 (FIR No.422 of 2021), State vs. Aas Mohammad and others, by the court of 2nd Additional District and Sessions Judge, Haridwar, by which, an application under Sec. 319 of the Code of Criminal Procedure, 1973 ('the Code') filed by the informant and submitted by the prosecution has been allowed and the revisionists have been summoned.

(3.) Heard learned counsel for the parties and perused the record.