SANJAY KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this revision under Section 397 read with Section 401 of Cr.P.C. for setting aside the impugned order dated 27.10.2013 passed by II Additional Sessions Judge, Sabalgarh district Morena in Sessions Trial No. 116/2009, whereby cognizance under Section 377 of IPC has been taken against the petitioner invoking the provision of Section 319 of Cr.P.C.

(3.) HOWEVER during the trial after recording the statement of victim Pradeep Sharma (Annexure P -3), complainant Padmnabh Sharma filed an application under Section 319 of Cr.P.C. for arraying the petitioner and Ashok Kumar Goswami as accused persons in the case, which was allowed by the learned Trial Court by the impugned order.