TEJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned AGA and have been taken through the record. The revisionist had approached this Court challenging the order dated 15.10.2011 whereby the learned Sessions Judge Court No.17 Meerut summoned the revisionist to face the trial for the offence punishable under sections 302/120B IPC.

(2.) The revision of the revisionist came up before this Bench on 24.2.2012 and after hearing the learned counsel for the parties the revision was dismissed by detailed order. A recall application supported by an affidavit has been filed with a prayer that the order dated 24.2.2012 may be recalled and pass fresh order in accordance with the pleadings of the parties.

(3.) It is submitted by the learned counsel for the parties that the order passed by this Court is against the weight of evidence on record. The co-accused persons have already been acquitted by the trial court vide judgment and order dated 9.6.2011 therefore, the principle of stare decisis with regard to the trial of the revisionist is barred.