- (1.) The revisionist has filed this revision against the order dated 02.07.2015 passed by the Additional Sessions Judge/Fast Track Court No.36, Barabanki in pending Session Trial No.7 of 2015, whereby the application of revisionist moved under section 319 Cr.P.C. has been dismissed.
(2.) It has been contended by the learned counsel for the revisionist that he lodged a First Information Report on 05.11.2014 against the husband and mother-in-law of the deceased, upon which a case under section 498-A, 304-B IPC and section 3/4 Dowry Prohibition Act was registered against them and after investigation, the police submitted charge-sheet. After the trial commenced and the prosecution witnesses were examined, the revisionist moved an application for summoning the opposite parties nos.2 and 3 also to face trial on the ground that their names have also come into light during the examination of the prosecution witnesses. The said application has been rejected by the impugned order.
(3.) I have heard learned counsel for the parties and perused the record.;