REENA Vs. STATE OF U.P

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the revisionists is taken on record.

(2.) Heard Sri Satyendra Narayan Singh, learned counsel for the revisionists, learned AGA for the State and Sri Sanjay Mishra, learned counsel for the opposite party no.2/ first informant.

(3.) This criminal revision has been filed against the order dtd. 13/10/2022 passed by A.C.J.M. Court No.1, Etawah in Criminal Case No.623 of 2012 (State Vs. Balram and others) arising out of Case Crime No.633 of 2009, under Ss. 323, 325, 504, 506 I.P.C., P.S. Bharthana, District Etawah. By the impugned order, the learned Magistrate in exercise of powers under Sec. 319 Cr.P.C. on application of first informant/ prosecution has summoned the revisionists to face trial with coaccused for offence under Ss. 323, 325, 504, 506 I.P.C.