UDAY SARUP Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinay Saran, learned Senior Counsel assisted by Sri Pradeep Kumar Mishra, learned counsel for revisionist Sri Gyan Prakash, learned Senior Counsel assisted by Sri Sanjay Kumar Yadav, learned counsel for C.B.I. and Sri G. P. Singh, learned A.G.A. for the State.

(2.) This criminal revision bearing no. 3122 of 2019 has been filed with a prayer to set aside the order dated 03.08.2019 by which the application 210Kha of the revisionist was rejected by Additional Sessions Judge, Court No. IX, Agra in Session Trial No. 538 of 2013 (State of U.P. Vs. Uday Sarup and another), arising out of Crime No. 267 of 2013, under Section 376, 302 and 201 I.P.C., Police Station New Agra, District Agra later registered by C.B.I. as RC-07(S)2013CBISC.III. with a further prayer to stay further proceedings in the aforesaid case.

(3.) The connected criminal revision bearing no. 1937 of 2016 has been filed with a prayer to set aside the judgment and order dated 13.04.2016 by which the trial court has partly allowed the application paper No. 88-Kha of the revisionist for compliance of Section 207 Cr.P.C. and has refused to supply the documents and materials mentioned at Sr. No. 29, 30 and 31 i.e. photographs of the scene of crime, C.D. of scene of crime and C.D. of videography of the post mortem respectively, passed by Sri Anmol Pal, Additional Sessions Judge (Court No. 9), Agra in Session Trial No. 538 of 2013 (State of U.P. Vs. Uday Sarup and another), arising out of Crime No. 267 of 2013, under Section 376, 302 and 201 I.P.C., Police Station New Agra, District Agra with a further prayer to stay further proceedings in the aforesaid case.