SHRI KANT TRIPATHI,J. - (1.) HEARD the learned counsel for the revisionists 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 revision is being disposed of finally at the stage of admission. The revisionists Ansar, Qamruddin and Ateeq Ahmad have preferred this revision against the order dated 3.4.2010 passed by the learned Additional Sessions Judge. Fast Track Court No.8, Pratapgarh in S.T. No. 465 of 2009, State vs. Yaar Mohammad and others, whereby the learned Additional Sessions Judge has summoned the revisionists under section 319 CrPC to face trial in regards to the offences under sections 307/149, 352, 427, 504 and 506 IPC, police station Mandhata, district Pratapgarh.
(3.) DURING the trial, PW-1 was examined, who has deposed in regard to complicity of the revisionists along with the charge-sheeted accused. The learned Additional Sessions Judge placing reliance on the statement of the said witness, has passed the impugned order summoning the revisionists.;