FIRASAT Vs. STATE OF U P & ANOTHER

JUDGEMENT

(1.) Heard Sri V.P. Srivasvata, learned Senior Advocate, assisted by Sri K.M. Tripathi, learned counsel for the revisionist, Sri Brijesh Sahai, learned counsel for the opposite party no.2 and learned A.G.A. for the State respondent.

(2.) The present revision has been filed against the order dated 18.5.2012 passed by Additional Sessions judge, court no.3, Rampur in criminal revision no. 289 of 2011 (case crime no. 715 of 2011) under Section 147, 148, 149, 307, 302 I.P.C., P.S. Azim Nagar District Rampur, whereby revision filed by the prosecution has been allowed and the order dated 17.10.2011 passed by Chief Judicial Magistrate, Rampur has been set aside.

(3.) The brief facts of the case are that the first information report was lodged on 12.7.2011 regarding the alleged incident, which was committed on the same day, wherein it was alleged that the revisionist and five other persons committed murder of one Zamil Ahmad, which was registered as afore-detailed case crime number under the aforementioned sections of IPC.