DURGESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary, learned Senior Advocate assisted by Sri K.S. Srivastava, learned counsel appearing for the revisionists, learned Additional Government Advocate appearing for the State and Sri Amit Daga along with Sri Mayank, learned counsels appearing for Opposite Party No.2.

(2.) The instant criminal revision has been filed challenging therein, the order dtd. 30/9/2024 passed by the learned Sessions Judge, Mathura in Sessions Trial No.628 of 2024 (State Vs. Durgesh Kumar and another) whereby, the application filed by the revisionists, under Sec. 227 Cr.P.C. for their discharge, had been rejected. The revisionists through the instant criminal revision have also challenged another order of the same date i.e. the order dtd. 30/9/2024 passed by the learned Sessions Judge, Mathura in Sessions Trial No.628 of 2024 (State Vs. Durgesh Kumar and another), whereby charges have been framed against the revisionists for the offences punishable under Ss. 308/34, 323/34, 504 and 506 I.P.C.

(3.) Sri Manish Tiwary, learned Senior Advocate assisted by Sri K.S. Srivastava, learned counsel appearing for the revisionists, at the very outset, has submitted that the revisionists do not want to challenge the order dtd. 30/9/2024 passed by the learned trial court whereby, their application, filed under Sec. 227 Cr.P.C. for their discharge, had been rejected. He further submits that the revisionists confine their challenge in this criminal revision only to the order dtd. 30/9/2024 passed by the learned trial court whereby, the charges have been framed against them under Ss. 308/34, 323/34, 504 & 506 I.P.C.