KANT TRIPATHI, J. - (1.) HEARD the learned counsel for the petitioner and the learned AGA for the respondent no.1 and perused the impugned judgment and order.
(2.) WITH the consent of the learned counsel for the parties, this petition is being disposed of finally at the stage of admission. It appears that the petitioner Ram Rang Bharti has been summoned under section 319 CrPC to face trial in regard to the offence under section 307 IPC in S.T.No. 358/2009 State vs. Vishnu Prasad, vide the order dated 27.4.2010 passed by the Additional Sessions Judge, Court No.5, Gonda.
(3.) DURING the trial, three witnesses PW-1, PW-2 and PW-3 were examined, who have deposed in regard to complicity of the petitioners along with the chargesheeted accused. The learned lower court placing reliance on the statements of the witnesses, has passed the impugned order summoning the petitioner.;