ROHIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionists-applicants, learned AGA for the State and perused the record.

(2.) This criminal revision has been filed against the order dated 02.12.2019 passed by Special Judge, E.C. Act, Meerut, by which application filed by the Opposite Party No.2 has been allowed in S.T. No. 910 of 2016 (State Vs. Vikram @ Vikrant @ others), arising out of Case Crime No. 145 of 2015, under Sections 323 , 506 , 307 IPC, Police Station Saroorpur, District Meerut.

(3.) Brief facts giving to rise to this criminal revision are that the Opposite Party No.2 has lodged an FIR at Police Station Saroorpur, District Meerut alleging therein that on 30.05.2015 at about 6:00 AM, while Sangram Singh, son of Opposite Party No.2 was going to answer the call of nature, then on the exhortation of applicant no.2 Smt. Sunita @ Anita, the applicant no.1 Rohit along with three other co-accused persons assaulted him by phawra, lathi and danda with an intention to kill him. On account of assault made by the applicants and other co-accused persons, victim suffered serious injuries on his person and has been medically examined.