(1.) This judgment shall dispose of the aforementioned criminal revision petition and application for leave to file appeal. The criminal revision petition is directed against the order dtd. 31/5/2011 passed by the Additional Sessions Judge, Hisar vide which the application filed by the petitioner-complainant for summoning respondents No.2 to 4(therein)as additional accused under Sec. 319 code of Criminal Procedure (for short Cr.P.C.) was dismissed. Since no stay was granted, the main trial itself was decided and the accused was acquitted giving rise to the application seeking leave to file appeal.
(2.) Since the main case itself was decided, the CRR-1808-2011 has been rendered infructuous and is disposed of as such.
(3.) The applicant-appellant seeks leave to file appeal against the judgment dtd. 16/1/2013 passed by the Sessions Judge, Hisar vide which the respondent-accused Vinod Kumar was acquitted of the charge framed under Sec. 306 I.P.C.
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