RIPUDAMAN Vs. STATE OF UP

JUDGEMENT

(1.) This criminal revision is directed against the order dated 22.5.2010 passed by Additional Sessions Judge, Fast Track Court No. 1, Jaunpur in Sessions Trial No. 600 of 2001 State v. Ripudaman and Ors. whereby the court below allowed the application moved by the complainant Ram Sagar Ram under Section 216 Cr.P.C. for altering the charge.

(2.) Heard learned Counsel for the revisionists and learned A.G.A. for the State.

(3.) There is no need to issue notice to the complainant.