RAMZAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Short counter affidavit filed on behalf of the Opposite party No.2 and 3, the same is taken on record.

(2.) Heard learned counsel for the appellants as well as Shri Vishnu Deo Shukla, learned AGA for the State, learned counsel for the respondent No.2 & 3, and perused the record.

(3.) This Criminal Appeal under Section 14-A (1) of SC/ST (Prevention of Atrocities) Act, 1989 has been filed by the appellants - Ramzan, Khaliq and Gulam Haider against the order dated 08.03.2019 passed by the IInd Additional Session Judge/Special Judge SC/ST Act, Gonda in Special Session Trial No. 46/2019, 'State vs. Ramzan & others", arising out of Case Crime No. 879/2018, under Sections 323, 504, 506, 452, 379 I.P.C. & 3(1) (Da)(Dha) of SC/ST Act, Police Station Kotwali City, District Gonda, whereby the appellants have been summoned to ace trial.