DEVI RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revision under Sections 397/401 Cr.P.C. has been filed against the order dated 14.08.2019 passed by the Additional Session Judge, Court No. 8, Bulandshahr in S.T. No. 328 of 2019 (State Vs. Devi Ram), whereby the application filed by the revisionist under Section 147, 148, 307/149, 323/149, 325/149, 420, 406, 504, 506 I.P.C. against the summoning of the revisionist for framing of charge under Section 147, 148, 307/149, 323/149, 325/149, 420, 406, 504, 506, has been rejected by the Sessions Judge.

(2.) Heard Mr. Rajesh Narain Srivastva, learned counsel for the revisionist and the learned A.G.A. for the State as well as perused the entire material on record.

(3.) All the contentions raised by the revisionist's counsel relate to disputed questions of fact. The court has also been called upon to adjudge the testimonial worth of prosecution evidence and evaluate the same on the basis of various intricacies of factual details which have been touched upon by the learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.