MAHENDRA PAL SINGH Vs. STATE

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 24.04.1999, passed by the learned III Additional Sessions Judge, Nainital, in criminal revision No. 59 of 1996, between the parties.

(2.) HEARD learned counsel for the parties.

(3.) BRIEF facts of the case are that a criminal complaint case No. 512 of 1995 was instituted by the respondent Century Pulp and Paper Ltd. against the revisionists alleging that the accused (present revisionists) have committed offence punishable under Section 420/468 of I.P.C. On said criminal complaint, Civil Judge (Junior Division) / Judicial Magistrate, Haldwani, District Nainital, vide his order datd 04.11.1995 summoned the accused (present revisionists) for their trial in respect of the offences punishable under Section 420 and 468 of I.P.C. after examining the complainant under Section 200 of Cr.P.C. and the witnesses under Section 202 of Cr.P.C.