BHURA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.M. Zaidi, learned Senior Advocate, assisted by Sri Satya Dheer Singh Jadaun, Sri Mohd. Akbar Shah Alam Khan and Sri Uma Shankar Tiwari, learned counsels for the revisionists, Sri Sunil Kumar Tripathi, learned A.G.A. for the State and Sri Jitendra Prasad Mishra, learned counsel for the opposite party no. 2.

(2.) The instant revision has been filed against the order dtd. 9/11/2022 passed by the Additional Sessions Judge, Deoband, District- Saharanpur in Sessions Trial No. 20 of 2022 (Old S.T. No. 1402 of 2022), "State of U.P. Vs. Rakib and others' arising out of Case Crime No. 14 of 2022, under Ss. 302/34, 452/34 I.P.C., Police Station- Badgaon, District- Saharanpur.

(3.) By the impugned order, the trial court allowed Application No. 9Kha, under Sec. 319 Cr.P.C. presented by prosecution and summoned the revisionist no. 1, Bhura, revisionist no. 2, Lilla alias Mobin, both sons of Salamu, revisionist no. 3, Usman s/o Bhura, revisionist no. 4, Saleem s/o Lilla and revisionist no. 5, Inam s/o Khalil to face trial under Sec. 302/34, 452/34 I.P.C. along with other co-accused.