- (1.) Heard Sri Rajesh Pathik, learned counsel for the revisionist and the learned A.G.A.
(2.) The revision is being decided at the admission stage.
(3.) Instant criminal revision has been preferred by accused Mohan Singh against order dated 24-9-2003 passed by learned Additional Sessions Judge, Chandausi, district Moradabad in which the revisionist has been summoned as an accused under Section 319 of the Code of Criminal Procedure to face Sessions Trial No. 235 of 2003 under Sections 307 read with Section 34, I.P.C., 323, 504 and 506, I.P.C. police station Bahjoi district Moradabad.;