LOKESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vinay Kumar Pandey, learned counsel for the revisionists, Sri Attrey Dut Mishra, learned A.G.A. appearing for the State and perused the record.

(2.) The instant criminal revision has been filed against the summoning order dated 17.04.2019 passed by Additional Session Judge, Fast Tract, Court No.1, Mathura in Session trial No.244 of 2017 under section 366, 376 IPC (State vs. Satish @ Satto) arising out of Case Crime No.392 of 2016 under section 376D, 363, 366, 379, 323, 504, 506 IPC, Police Station Farah, District Mathura.

(3.) Before appreciating the arguments of the learned counsel for the revisionists as well as the learned counsel for opposite parties, it would be appropriate to give the facts of this case in brief, which are as follows: