DEEP NARAIN Vs. STATE OF UP

JUDGEMENT

(1.) Heard Mr. Shashi Bhushan for the revisionists, Mr. S.N. Tripathi for the respondent No.2 and the learned AGA for the respondent No.1 and perused the impugned judgment and order.

(2.) With the consent of the learned counsel for the parties, the instant revision is being disposed of finally at the stage of admission.

(3.) The instant revision has been filed against the order dated 6.8.2010 passed by the Additional Sessions Judge (Fast Track Court) Sant Kabir Nagar in S.T. No. 53 of 2009 - State v. Nagendra Shukla. whereby the learned Additional Sessions Judge has summoned the revisionist No.1, Deep Narain with regard to the offences under section 376/302 IPC and has summoned the remaining revisionists in regard to the offence under section 302 IPC.