SALEEM KHAN Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Despite service of notice, none appeared on behalf of the opposite party No.2.

(3.) Instant criminal revision has been preferred against the impugned judgement and order dtd. 16/9/2020, passed by learned Additional District and Session Judge/Special Judge (POCSO Act), Bulandshahr in Special Session Trial No.1493 of 2020, arising out of Case Crime No.236 of 2020, under Sec. 316, 120-B IPC and 16/17 POCSO Act, Police Station Khurja Dehat, District Bulandshahar.