BABOO Vs. STATE OF UP

JUDGEMENT

(1.) Heard the learned Counsel for the Applicants and the learned A.G.A. for the Respondent No. 1 and also the learned Counsel for the Respondent No. 2 and perused the record.

(2.) This is a petition under Section 482. Code of Criminal Procedure against the order dated 22.7.2005 passed by the Additional Sessions Judge, Court No. 1. Fatehpur in S.T. No. 11 of 2003 (State v. Balram) whereby the learned Additional Sessions Judge has summoned the Applicants as additional accused to face trial in regard to the charges under Sections 363 and 366. I.P.C.

(3.) The learned Counsel for the parties informed that co-accused, i.e., Balram has already been convicted and sentenced.