VIJAY Vs. STATE OF U. P.

JUDGEMENT

(1.) The petition has been filed under Sec. 482 CrPC for setting aside judgment and order dtd. 28/7/2022 passed by Sessions Judge, Etah in Criminal Revision No.63 of 2022 Chandra Kant alias Vikku and others versus State of U.P. and others under Sec. 307, 323, 324, 504, 506 I.P.C., P.S. Pilua, district Etah, with a further prayer to remand back the case to Sessions Judge, Etah to reconsider the matter.

(2.) Heard learned counsel for the petitioner, learned counsel for private respondents and learned A.G.A. for the State.

(3.) In brief, the case of the petitioner is that he filed an application under Sec. 156 CrPC before the trial court with the allegation that on 25/12/2018 at 8.00a.m. he along with one Raju alias Raj Kumar had gone to attend call of nature and when they reached near Primary School, Kapreta, they found the accused persons, i.e. respondents 2 to 4 present there. They abused the petitioner, beaten him and with an intent to kill, the accused Shivkant and Shashikant shot on him with fire arm, causing injury to the petitioner by the shot of Shiv Kant. The petitioner was escaped by the villagers.