MOHD. ARSHAD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS Criminal Revision is arising out of the order passed by the Learned Sessions Judge, Haridwar on 16.7.2005 in Ses­sion Trial No. 382 of 2004 case crime No. 44 of 2004 State versus Azad un­der Section 302 I.PC.

(2.) BRIEF facts of the case are that a case under Section 302 IPC was regis­tered against the accused Azad and charge sheet was submitted and there­after trial started:

(3.) ON the basis of aforesaid state­ments an application was filed by the prosecution under Section 319 Cr.PC. for summoning the revisionists to face trial.