MUKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Satish Trivedi, Sr. Advocate assisted by Sri Sheshadri Trivedi, Advocate holding brief of Sri Kamal Singh Yadav, learned counsel for the revisionists and Mr. Faiz Ahmad, Advocate holding brief of Mr. Imran Ullah, learned counsel for the opposite party no. 2 and Mr. Amit Singh Chauhan, learned A.G.A. for the State.

(2.) On 21.11.2019, following order was passed.

(3.) This criminal revision has been preferred against the judgment and order dated 16.10.2019 passed by Special Judge (POCSO) Act/Additional District and Sessions Judge, Court No.Xth, Varanasi in Session Trial No.126 of 2016 (State Vs. Pramod Kumar Awasthi), by which the revisionists were summoned under Section 319 Cr.P.C.