- (1.) Heard Sri Vijay Prakash, learned counsel for the revisionists and the learned A.G.A.
(2.) This criminal revision is directed against the order dated 15.9.2015, passed by the Addl. Sessions Judge (Court No.14), Meerut, summoning the revisionists under Section 319 Cr.P.C for offences under Sections 308/325/323 IPC.
(3.) The Court has perused the allegations made in the FIR and the statements of the witnesses. P.W.-1 Sushil Kumar has assigned a specific role to the revisionists in the commission of the alleged overt act. On the aforesaid evidence, the court below summoned the applicant under Section 319 Cr.P.C which is impugned herein.;