RAJU PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dr. C.P. Upadhyay, Advocate assisted by Sri Santosh Kumar Mishra, learned counsel for the revisionist and Sri Alok Sharma, learned A.G.A.-I for the State.

(2.) This criminal revision has been filed challenging the impugned judgement and order dtd. 19/5/2023 passed by Additional Sessions Judge/Fast Track Court No.1, Maharajganj in S.T. No. 48 of 2017 (State Vs. Vishambhar Patel and others) arising out of Case Crime No. 672 of 2016 u/s 304 r/w 34, 506 I.P.C., Police Station- Kotwali, District- Maharajganj.

(3.) By the impugned order, the trial Court has allowed the application u/s 319 Cr.P.C. filed by opposite party no.2/informant, Smt. Heera Devi and summoned revisionist/accused, Raju Patel for trial u/s 304 r/w 34, 506 I.P.C.