HONBLE DINESH KUMAR SINGH,J. - (1.) Present criminal revision under Section 397/401 Cr.P.C. has been filed impugning the order dated 03.03.2020 passed by the Addl Sessions Judge, Court No.11, Hardoi in S.T. No.111 of 2018: State vs Pawan Singh and Ors. arising out of Crime No.267 of 2017 registered under Sections 452, 302, 504, 506 IPC, Police Station Kachauna, District Hardoi.
(2.) Learned Trial Court vide impugned order has summoned the revisionist under Section 319 Cr.P.C. on an application filed by the complainant, respondent No.2 to face trial as an additional accused.
(3.) An FIR was registered at Case Crime No.0267 of 2017 under Sections 147, 148, 149, 452, 302, 504, 506 IPC P.S. Kachauna, Hardoi on a written complaint of respondent No.2 having allegations that on 02.11.2017 at around 9:00 PM. accused Pawan Singh, Satyapal Singh (revisionist), Sonu Singh all sons of Barrister Singh, Harshit @ Jeepu s/o Satyapal Singh, Munna s/o Rajaram came to the house of the complainant and told the uncle of the complainant that he had to leave the land. When uncle of the complainant objected, all these accused entered the house of the complainant. Accused-Pawan, Sonu, Harshit and Munna caught hold of the uncle and present revisionist fired at the uncle of the complainant with illegal weapon. Hearing the sound of gun shot, complainant, his brother, Harisharan and his father Vishnu Narayan came out of the house exhorting the accused, then the accused fled away from the scene of occurrence extending threats. Uncle of the complainant had died on the spot, however, he was taken to the hospital at Kachauna where doctor declared him brought dead. The complainant is a practicing advocate at Hardoi which is evident from the FIR itself.;