- (1.) Heard Sri A.K. Singh Solanki, learned counsel for revisionists and Sri Pradeep Kumar, learned counsel Opposite Party No.2 and learned AGA for State and perused the material available on record.
(2.) Revision is directed against the impugned order dated 11.05.2017, passed by Additional District and Sessions Judge, Court No.3, Etah, in Sessions Trial No. 9 of 2016 (Crime No. 630 of 2014) State v. Sher Bahadur, whereby Trial Court invoking jurisdiction under Section 319 Cr.P.C. allowed the application paper No. 20(A) and summoned the accused-revisionist for facing trial in Crime No. 630 of 2014 under Sections 307, 326 and 504 IPC, Police Station Aliganj, District Etah.
(3.) Brief facts giving rise to present revision are that Informant-Pravendra Singh submitted a written Tehrir before the Police Station Aliganj, District Etah stating that on 22.10.2014 accused-Kamla Devi provoked other co-accused to open fire with intention to kill when Shakti Singh, Bhakti Singh and Sher Bahadur came there. Accused-Shakti Singh and Bhakti Singh opened fire on victim Shailendra Singh and Informant. Accused Sher Bahadur, Shakti Singh and Bhakti Singh chased them. Victim Shailendra Singh received serious gun shot injuries whereas informant got injured.;