AJAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been preferred against the impugned judgment and order dated 03-04-2006 passed in Session Trial No. 343 of 2005 (State of U.P. v. Ramanand and Ors.), under Sections 323, 324, 308 read with Section 34 and 504, I.P.C. by Additional Sessions Judge (Fast Track Court No. 24) whereby the application moved by the prosecution under Section 319 of Criminal Procedure Core against the revisionists was allowed.

(2.) Brief facts, giving rise to this revision, are that in Session Trial No. 343 of 2005 the accused persons Ramanand and others are facing trial before the Sessions Judge for the charges under Sections 323, 324, 308/34 and 504 I.P.C..

(3.) After framing the charge, the statement of PW-1 Balikaran was recorded. Thereafter, the prosecution has moved an application under Section 319 Cr.P.C. to summon the accused Kallu @ Ajay, against whom the charge-sheet was not filed and case was not committed, which was allowed. Feeling aggrieved by it, this revision has been filed.