MELVIN SALDANHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri D.D. Chopra, learned Senior Advocate assisted by Sri Anurag Shukla, learned counsel for the revisionists. Sarvajeet Dubey learned counsel for O.P. No.2, learned AGA and perused records.

(2.) This criminal revision under Sec. 397 CrPC read with 401 CrPC has been filed by the revisionists with prayer to set aside the order dtd. 14/3/2019 passed by the Additional Sessions Judge-Ist, Lucknow in S.T. No.34 of 2019 (State. Vs. Father Melvin Saldanha and another) consequently, with further prayer to acquit the revisionists of the charges levelled against them under Sec. 305 IPC after summoning the lower Court record.

(3.) Brief facts of the case are that FIR was lodged on 4/12/2016 in Case Crime No.1121/2016 under Sec. 306 IPC, PS Madiyaon, district Lucknow later on, converted under Sec. 305 IPC on 21/3/2017.