- (1.) This criminal revision has been preferred against the order dated 20.8.2011, passed by learned Additional Sessions Judge (Court No.3), Varanasi, in S.T. No.448 of 2006, State Vs. Kharag Bahadur Singh, under Sections 304-B, 498-A IPC and 3/4 D.P. Act, Police Station K, District Varanasi, whereby learned Sessions Judge has rejected the application made by prosecution under Section 319 Cr.P.C. to summon additional accused, respondent nos. 2 to 5.
(2.) Legality, correctness and propriety of the impugned order has been challenged in this revision.
(3.) Heard learned counsel for the revisionist, learned A.G.A., learned counsel for respondent nos. 2 to 5 and perused the record.;