VIJAY YADAV Vs. STATE OF U P

JUDGEMENT

(1.) INSTANT criminal revision has been preferred against the order dated 21 -5 -2003 passed by the Judicial Magistrate/IV Additional Civil Judge (Junior Division), Ghazipur, in Criminal Case No. 258 of 2003, Suddhu v. Vijay Yadav and others by which after recording statement of the complainant and witnesses under Sections 200 and 202 Cr. P. C. the revisionists Vijay Yadav, Chhangur Yadav, Surendra Yadav and Angad Yadav have been summoned to face trial under Sections 323/34, 325, 504, 506 I.P.C. and the complainant opposite party No. 2 has been directed to take steps for issuing summons to accused revisionists within a week.

(2.) HEARD Sri Sunil Kumar, learned counsel for the revisionists, learned AGA and have gone through the record.

(3.) IT is also submitted that the revisionists had earlier filed an application under Section 482 Cr. P. C., which was converted into Criminal Revision under order of this Court, therefore, delay has taken place. Thus sufficient explanation has been given for condonation of delay. A perusal of record shows that Criminal Misc. Application No. 10317 of 2003, Vijay Yadav and others v. State of U. P. and another was filed before this Court under Section 482 Cr. P. C., which was converted into Criminal Revision on 11.12.2003, therefore, the explanation furnished for condonation of delay in filing this revision is sufficient and the delay in filing this revision is condoned.