RAM KRISHNA Vs. STATE OF U.P.

JUDGEMENT

(1.) This Revision has been preferred against order dated 10.08.1999 passed by C.J.M., Kanpur Dehat in Case No. 603 of 1989 (State Vs. Chhotkau and others), under Sections 147 , 148 , 149 , 307 , 302 of IPC, Police Station Ghatampur, District Kanpur whereby application of revisionists to recall summoning order and to discharge them has been rejected.

(2.) None has appeared on behalf of revisionists whereas this Revision is pending since the year 1999.

(3.) Heard learned AGA for the State and perused the record.