MOHAMMAD SHAHID SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) When the case is taken up in the revised list, learned counsel for the revisionist, learned A.G.A. for the State and Mr. Rohit Kumar, for opposite party no.2 are present. None present for the opposite party no.3.

(2.) Heard learned learned counsel for the revisionist, learned A.G.A. for the State as well as learned counsel for opposite party no.2 Shri Rohit Kumar and perused the record.

(3.) This criminal revision under Section 397/401 Cr.P.C. has been filed for quashing of the order dated 26.04.2018, passed by the Sessions Judge, Raebareli in Sessions Trial No.429 of 2015 (State Vs. Shailendra Singh another), arising out of Case Crime No.183 of 2015, under Section 302 IPC, whereby the application under Section 311 Cr.P.C. filed by the revisionist has been rejected by the learned trial court.