RAJESH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) When the case is taken up in the revised list, learned counsel for the revisionist is present. However, none is present for the opposite party no.2 inspite of the fact that name of Shri J.K. Gupta, Advocate is shown from the side of private respondent.

(2.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

(3.) This revision has been filed against the order dated 29.10.2015, passed by the Additional Session Judge/F.T.C., Lucknow in S.T. No. 829 of 2007 (State Vs. Rajesh Singh and others) in Case Crime No. 131 of 2006, under Sections 363/366/376 IPC P.S. Bazar Khala, District Lucknow.