Bala Krishna Narayana, J. - (1.) HEARD learned Counsel for the revisionist and learned AGA.
(2.) THIS revision is directed against the judgment order dated 07.01.2011 passed by Additional District Judge/Fast Track Court No. 2, Jaunpur in Sessions Trial No. 313 of 2010, under Sections 323, 504 and 506 I.P.C., P.S. Sarai Khwaja, District Jaunpur whereby the revisionist was summoned under Section 319 Code of Criminal Procedure to face trial. Learned Counsel for the revisionist submitted that learned trial court had summoned the revisionist on the ground that there was sufficient evidence against the revisionist. It is submitted that learned trial court has not recorded his satisfaction that there exists a possibility that the accused so summoned, in all likelihood, would be convicted and thus, the impugned order is liable to be quashed.
(3.) PER contra learned A.G.A. made his submissions in support of the impugned order.;