- (1.) Present revision has been filed against the summoning order dated 30-11-2009 passed by Chief Judicial Magistrate, Kanpur Dehat.
(2.) Complainant had filed complaint case before thr Court below with averment that on 27-04-1989 at about 1.00 p.m. in night, accuseds (present revisionist) had come on the field, abused and threatened the complainant using caste names, and beaten the complainant.
(3.) In support of his case complainant (present respondent no.-2) had examined himself u/s 200 CrPC and two witnesses Arun Kumar and Anju Bajpai u/s 202 CrPC. Then after hearing, learned Chief Judicial Magistrate had passed impugned order dated 30-11-2009 by which accuseds-revisionist were summoned for offences u/ss 323, 504, 506 IPC and Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as SC/ST Act) , aggrieved by which summoned accused had preferred present revision.;