SULEMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.

(2.) There is no need to issue notice to opposite party no.2 - the complainant.

(3.) This criminal revision under section 397/401 Cr.P.C. is directed against the order dated 11.1.2013 passed by II Additional Sessions Judge, Gautam Budh Nagar in S.T. No.767 of 2011 (State Vs. Suleman & others) under sections 376, 354, 506 IPC, P.S. Surajpur, District Gautam Budh Nagar, whereby the application moved by the revisionist for disregarding the evidence of P.W.2 (prosecutrix ? name withheld) was rejected.