VIJITENDRA KUMAR GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present revision has been filed against the order dated 19-10-2002 passed by Sessions Judge, Etah in Sessions Trial No. 691 of 2002 rejecting the application for summoning the documents and record before hearing on the charges.

(2.) The brief facts giving rise to this revision are that the revisionist was facing trial in Session Trial No.691 of 2002 wherein date was fixed for framing of the charge. On that date the revisionist moved an application for summoning certain documents which was rejected. Being aggrieved by the said order the present revision has been filed.

(3.) I have heard learned counsel for the revisionist and learned AGA,, perused the impugned order.