JILE SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri C.B. Singh, learned Counsel for the revisionist, Sri Lalit Kumar Shukla for the complainant, learned A.G.A. and perused the record.

(2.) By this revision summoning order dated 3.1.2011 passed by the C.J.M., Mathura in complaint case No. 3100 of 2009, Tek Chanda Sharma v. Jile Singh and Ors. for offences under Section 302, 201 I.P.C. has been challenged.

(3.) The incident, in the present case relates with murder of Bharat Lal, in respect of which an F.I.R. was got registered against unknown persons. Investigation which ensued ultimately culminating in charge-sheet Hari Singh as an accused for the crime. Findings his case triable by Court of Sessions, the same was committed for his trial to the Sessions Court where it is still continuing.