RAJESH SEWANI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This revision is direction against the order dated 17-10-1998 passed by the Special Judge (Dacoity Affected Area), Lalitpur.

(2.) Sri G. C. Saxena, learned counsel for the revisionists. Sri A. N. Misra, learned counsel for the opposite party No. 2 and the learned A.G.A. have been heard.

(3.) By the impugned order the Special Judge has taken cognizance of an offence under Sections 395 and 397, I.P.C. against the revisionists-accused and summoned them through non-bailable warrant.