RAM KUMAR MISHRA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the revisionists and the learned AGA and perused the record.

(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.) By this revision, the revisionists have challenged the order dated 02.08.2010 passed by the learned Additional Session Judge, Court No. 1, Kanpur Dehat in Session Trial No. 501 of 2009 (State of U.P. v. Ram Kishor alias Ramu and others) arising out of Case Crime No. 230 of 2009, under sections 363, 366 and 376 (g) IPC, P.S. Gajnair, District Ramabai Nagar (Kanpur Dehat) whereby the learned Additional Sessions Judge has summoned the revisionists under section 319 of the Code of Criminal Procedure for trial in respect of the aforesaid offences. The summoning order appears to have been passed on the basis of the statement of the P.W.1, Urmila. It further appears that the Investigating Officer had exonerated the revisionists during the investigation.