HARAPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Gaurav Kakkar, learned counsel for the revisionist and learned A.G.A. for the opposite parties. Sri Vivek Singh, Advocate has also put in appearance.

(2.) This criminal revision has been filed against order dated 5.11.2009, passed by Additional Sessions Judge (Fast Track Court No.2), Bijnor in Session Trial No.644 of 2008 (State Vs. Harpal) and against order dated 26.10.2009.

(3.) A complaint against the revisionist was lodged by Sri J.K.S. Negi, the then 4th Additional District Judge, Bijnor in continuation to his judgment dated 21.11.2000, for the offences punishable under Section 182/195 I.P.C. The said complaint was registered by the Chief Judicial Magistrate and after taking cognizance the case was committed to the court of Sessions. The prosecution wanted to examine Shiv Kumar as P.W.-1 and Jodha Singh as P.W.-2, regarding which objection was taken by the revisionist and moved an application Kha-19 on 26.10.2009, which was rejected on 5.11.2009.