LAXMI NARAIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionists, learned counsel for the opposite party No. 2 and learned AGA for the State.

(2.) Learned counsel for the revisionists has argued that the learned Judicial Magistrate has not passed the speaking order. He has not considered the evidence on record. The names of Luxmi Narain, Lala Ram and Anil have not found place in the statements even then the learned Judicial Magistrate has summoned Laxmi Narain, Prem, Kishan Devi, Lala Ram, Anil, Vishnu, Machala Devi and Vishna under section 319 Cr.P.C. by a cryptic order.

(3.) Learned AGA and learned counsel for the opposite party No.2 have supported the order impugned.