USHA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned AGA for the State and perused the material placed on record.

(2.) Notice has been served on respondent Nos.2 and 3 but none appeared on their behalf to contest the criminal revision.

(3.) Instant criminal revision has been preferred against the judgement and order dtd. 20/5/2023, passed by learned Special Judge (POCSO Act)/Additional District and Sessions Judge, Kannauj, in Sessions Trial No.793 of 2022 (State vs. Indrapal and others), arising out of Case Crime NO.305 of 2022, under Ss. 363, 366, 376-D(A), 323, 506 IPC and Sec. 5G/6 of POCSO Act, Police Station Saurikh, District Kannauj, whereby the application 26-A moved by the informant/revisionist under Sec. 319 Cr.P.C. has been dismissed.