- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State. Perused the records.
(2.) This revision has been preferred against the judgment and order dated 28.7.2016, passed by the Additional Sessions Judge, Fast Track Court No.1, Rampur in Sessions Trial No.154/2015, State Vs. Padam Singh, arising out of Case Crime No.286C/2014, under Sections 452,376 and 506 I.P.C. P.S. Patwai, District-Rampur, whereby the learned trial court has allowed the application moved under Section 319 Cr.P.C. and has summoned the revisionist to face trial along with the main accused Padam Singh.
(3.) Learned counsel for the revisionist has submitted that the learned court below has passed the impugned order in an unjust, improper and arbitrary manner without any application of mind, the revisionist has not committed the alleged crime.;