PREMPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Revisionist Prempal Singh and Vijendra Singh have preferred this revision against the order dated 18.11.2004 passed by Additional District and Sessions Judge (Fast Tract Court) Court Room No. 17, Bulandshahr under Section 319, Cr.P.C. against the revisionists in ST. No. 754 of 1999, State v. Ram Veer Singh and another, under Sections 363, 366 I.P.C., Police State Pahasu District Bulandshahr, whereby the revisionists have been summoned by the Court as per provisions under Section 319 Cr.P.C.

(2.) The learned counsel for the revisionists and learned A.G.A. on behalf of State have been heard.

(3.) It is submitted on behalf of the revisionists that the impugned order is illegal because the prosecution witnesses have not deposed anything against the revisionists indicating possibility of conviction of the revisionists while the learned A.G.A. submitted that there is no illegality in the impugned order as the impugned order has been passed by the learned Lower Court exercising the jurisdiction vested in the Court and the impugned order is not erroneous on the facts on record as well as in the eyes of law.