Kant Tripathi, J. - (1.) COUNTER affidavit filed on behalf of Respondents No. 2 to 4 is taken on record.
(2.) HEARD learned Counsel for the revisionist, learned AGA for the Respondent No. 1 and Mr. Amit Sinha for the Respondents No. 2 to 4 and perused the record. This revision has been filed against the order dated 1.10.2010 passed by the Additional Sessions Judge, Fast Track Court No. 1, Mainpuri in S.T. No. 198 of 2010, State v. Sukhendra Singh and Ors., whereby the learned Additional Sessions Judge dismissed the application for summoning additional accused (Respondents No. 2 to 4) under Section 319 of the Code of Criminal Procedure. The revisionist is the complainant.
(3.) THE learned Counsel for the revisionist submitted that witnesses Smt. Renu Dixit, Smt. Gita Mishra and Rajesh Chauhan had witnessed during the trial but the learned Additional Sessions Judge without giving due consideration to their statements, rejected the application after perusing the statements recorded during the investigation,;