PRAKASH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Abhishek Srivastava, learned counsel for the revisionist and Sri A.D. Mishra, learned A.G.A. for the State.

(2.) The present criminal revision has been filed with a prayer to set aside the judgment/order dated 26.9.2019 passed by learned Additional Sessions Judge/Fast Tract Court-First, Hamirpur, passed upon application moved under Section 319 Cr.P.C. in S.T. No. 21 of 2014, arising out of Case Crime No. 323 of 2013, under Sections 366 , 376(2)(n) IPC, P.S. Biwar, District Hamirpur.

(3.) It has been argued by the learned counsel for the revisionist that the trial court has passed the impugned order erroneously allowing application moved under Section 319 Cr.P.C. from the side of the prosecution, whereby the revisionist has been summoned to face trial with co-accused under Sections 366 , 376 (2) (dha) IPC , P.S. Biwar, District Hamirpur.