VINAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Desh Ratan Mishra, learned counsel for revisionists and Sri Santosh Kumar Mishra, learned AGA. Perused the record.

(2.) This criminal revision has been preferred against order dated 20.8.2019 passed by Additional Chief Judicial Magistrate, Court No. 17, Barabanki in Criminal Case No. 459 of 2015, under Section 326/34, 506 IPC, Police Station Asandra, District Barabanki whereby prayer for discharge of revisionists was rejected and charges have been framed against them.

(3.) In the nutshell, facts of the case are that F.I.R. was lodged against Vinay Kumar @ Biroo, Ram Kumar @ Ramu, Ranjeet and Sanjeet Kumar @ Sanjeet alleging that victim Mintu Singh (son of complainant) was caught hold by accused persons and assaulted with sword, he received injuries and lost the eyesight of right eye. After investigation charge sheet was submitted. Prayer for discharge was refused.