RAMNARAYAN RAM DAROGA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Byas Kumar Prasad, learned counsel for the revisionists, Sri Pradeep Kumar, learned A.G.A. for the State-respondent and Sri Sukhendu Pal Singh, learned counsel for the opposite party no.2.

(2.) The instant criminal revision has been filed by the revisionists to set-aside the impugned order dtd. 30/10/2023 passed by Chief Judicial Magistrate, Chandauli in Criminal Case No.1697 of 2011 (State vs. Mithai Lal) arising out of Case Crime No.48 of 2011 by which they have been summoned to face trial under Ss. 147, 148, 149, 323, 504, 506, 427 I.P.C., Police Station Mughal Sarai, District Chandauli.

(3.) FIR of the present case was lodged on 12/2/2011 against revisionists and six others with regard to the incident dtd. 12/11/2010 for offences under Ss. 147, 148, 149, 323, 325, 504, 506, 395, 452, 427, 341, 342 I.P.C. through an application under Sec. 156(3) Cr.P.C. dtd. 8/12/2010 and according to the FIR, revisionists and six others made assault and due to the assault made by them, wife of the opposite party no.2 and his two sons sustained injuries.