- (1.) This revision is directed against the order dated 3.5.2016 passed by the A.C.J.M. Kairana, in case No. 162/09 of 2011, State Vs. Amit and others, case crime no. 1111 of 2010, under section 323,324,504,506 I.P.C. P.S. Shamli District Muzaffarnagar whereby Km. Seema has been sentenced under section 319 Cr.P.C. to face rial.
(2.) Heard learned counsel for the parties.
(3.) In the instant case an application was moved under section 319 Cr.P.C. by the complainant for summoning the accused Km. Seema as an accused to face the trial. The application was allowed. Being aggrieved by the impugned order, the instant revision is before this court.;