- (1.) Heard learned counsel for the revisionists and learned A.G.A. for the State.
(2.) This revision is directed against order dated 24.9.2011 passed by Judicial Magistrate, Charkhari District Mahoba in case no. 237-A of 2010 (Kathora Vs. Balwan Singh and others) under sections 342, 323, 504, 506 IPC and 3(1)(10) SC/ST Act P.S. Charkhari District Mahoba, whereby the revisionists have been summoned to face trial.
(3.) The summoning order has been passed on the basis of allegations made in the complaint as well as statements of the complainant and the witnesses recorded under sections 200 & 202 Cr.P.C. The summoning order does not suffer from any illegality and does not call for any interference by this Court.;