MANOJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Dinesh Kumar Sharma, learned counsel for the revisionist, Shri Prashant Kumar Singh, learned counsel for the opposite party and Shri Harish Chand, learned Brief Holder for the State.

(2.) This revision has been filed against the impugned order dated 27.10.2016 passed by the Additional District and Sessions Judge/FTC-II, Gautambudh Nagar in S.T. No. 681 of 2015 (State Vs. Jagat and others) arising out of Case Crime No. 248 of 2014, under section 147, 148, 149, 323, 325, 307, 506 IPC, Police Station Rabupura, District Gautambudh Nagar by which, the application of applicant-revisionist under section 319 Cr.P.C. for summoning three other persons namely Deepak, Aakash and Gajab has been rejected.

(3.) In the said case the application was given on the ground that in the statements of PW-1 (informant) Manoj Kumar, PW-2 (injured) Sanjay and PW-3 (eye witness) Sanjay, the name of three other persons Deepak, Aakash and Gajab have come, which shows the involvement of these three persons in the commission of alleged crime. After hearing both the sides learned court below rejected the application.