SHIV MOHAN Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present criminal revision has been instituted against the impugned judgement and order dtd. 11/5/2023 passed by Special Judge (E.C. Act), Fatehpur in S.T. No. 679 of 2020 (State Vs. Shiv Mohan and others) arising out of Case Crime No. 88 of 2020 under Sec. 323, 504, 304 I.P.C., Police Station- Malwan, District- Fatehpur.

(3.) By the impugned order, the trial court has rejected the application 16-B filed by the revisionist no. 1 under Sec. 311 Cr.P.C. to summon P.W.1 Balwant Singh for cross-examination.