MAHENDRA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramesh Chandra Yadav, learned counsel for Revisionist and learned A.G.A. for State and perused the record.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed against order dated 18.03.2010 passed by Additional Sessions Judge (F.T.C.) Court no.3, Azamgarh in Sessions Trial No.80 of 2007 under Sections 394, 302 IPC, Police Station-Gambhirpur, District-Azamgarh.

(3.) It is contended by learned counsel for Revisionist that there was no evidence against the applicant, though he has been summoned on the basis of application filed under Section 319 Cr.P.C. Name of applicant has come in the statement of injured Banarasi Tiwari, which is Annexure-2 of this application.