SANDEEP KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri. V.P. Srivastava, learned Senior Advocate, assisted by Sri. Dhiraj Srivastava, learned counsel for the revisionist, learned A.G.A. for the State of U.P.-opposite party no. 1 and Sri. Amar Chandra, learned counsel for the opposite party no. 2.

(2.) This criminal revision is directed against order dtd. 27/9/2022 passed by Additional Session Judge, Court No. 1, Shahjahanpur in Session Trial No. 177 of 2016 (State v. Ashok Kumar and Anr. ) arising out of Case Crime No. 377 of 2016 under Sec. 304, 323 and 504 I.P.C., Police Station Roja, District Shahjahanpur.

(3.) By the impugned order, learned trial court in exercise of powers under Sec. 319 Cr. P.C. on the application of the prosecution has summoned the revisionist-accused, Sandeep and another accused Vibha Devi to face trial with co-accused.