MUNKAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the revisionist and the learned AGA.

(2.) The present revision has been filed against the order dated 22-3-2003 and 15-6-2002 passed by Additional Sessions Judge, Meerut, whereby he summoned the revisionist as an accused under Section 319, Cr. P.C.

(3.) It is alleged that a First Information Report was lodged against applicant and others but the chargesheet was submitted against the other accused leaving the applicant. During the trial two witnesses were examined who named the applicant hence on the application of the prosecution applicant was summoned under S. 319, Cr. P.C.