RAMAKANT TRIPATHI Vs. STAE OF U P

JUDGEMENT

(1.) THE present Criminal Revision has been filed on behalf of the applicants against the judgment and order dated 7-8-2008 passed by the Special Judge, SC/st act, F. T. C. No. 11, Banda under Section 319 cr. P. C. summoning the applicants under sections 323, 504, 506 I. P. C. and 3 (1 ) (1)SC/st Act, P. S. Bisanda, District Banda.

(2.) HEARD learned counsel for the applicants and learned AGA and perused the record.

(3.) LEARNED counsel for the applicants contended that on the application under Section 156 (3)Cr. P. C. filed against the revisionist and other accused persons learned magistrate directed for registration of the first Information Report and investigation of the case. After the investigation, the investigating officer submitted the charge sheet against the co-accused Naimuddin and rajendra on 7-2-2007 and involvement of the applicants had been found false. After the charges were framed PW-1 was examined on 8-5-2008 and in his examination in chief he has named the revisionist regarding their participation in the aforesaid case along with the other accused. Thereafter on the application moved by learned DGC under section 319 Cr. P. C. the applicants have been summoned to face the trial in Special trial No. 99/07 under Sections 323, 504, 506 I. P. C. and under Section 3 (1) (10) SC/st act, PS Bisanda, District Banda.