UMESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vijay Kumar Pandey, learned counsel for the revisionist, Sri Muktesh Kumar Singh, learned counsel for the opposite party nos. 2 to 5 and learned A.G.A. for the State.

(2.) This criminal revision has been filed against the order dtd. 7/12/2022 passed by Additional Sessions Judge- IVth, Jaunpur in Sessions Trial No. 320 of 2012, State Vs. Indrasen and others.

(3.) By the impugned order, the learned Additional Sessions Judge has rejected 43-? application filed by the revisionist u/s 319 Cr.P.C. for summoning opposite party nos. 2 to 5 as additional accused for trial.