AMAR CHAND Vs. STATE OF U P

JUDGEMENT

(1.) Parcha filed by Sri S.K. Pandey on behalf of the complainant - opposite party no.2 is taken on record.

(2.) Heard Sri H.K Shukla, learned counsel for the revisionist, learned A.G.A. for the State as well as Sri S.K. Pandey, learned counsel for the complainant - opposite party no.2 and perused the material available on record.

(3.) This revision under section 397/401 Cr.P.C. is directed against order dated 20.3.2013 passed by Sessions Judge, Basti in Sessions Trial No.38 of 2009 (State Vs. Amar Chand & others) under sections 147, 148, 149, 302, 504, 506 IPC, P.S. Kotwali, District Basti, whereby the opportunity of leading defense evidence was closed and the case was fixed for arguments.