- (1.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State and perused the record.
(2.) The present application has been filed for quashing the orders dated 19.05.2016 and 18.07.2016 passed by the learned Additional Sessions Judge/F.T.C., Bhadohi, Gyanpur in Sessions Trial No. 64 of 2006 arising out of Case Crime No. 101 of 2006, under Sections 376, 120-B IPC, Police Station Koirauna, District Bhadohi, Gyanpur.
(3.) From perusal of record it appear that earlier the judgment was reserved by the trial court, but subsequently, before delivery of judgment, the order dated 19.05.2016 was passed by the Sessions Court that during the course of arguments it came to the knowledge of the court that the thumb impression put on the statement recorded under section 164 Cr.P.C. is different from the thumb impression put on the first information report and therefore, it was directed that fresh summon be issued to the victim so that her thumb impression can be verified and letter was directed to be sent to the Principal Secretary, Homes, U.P., Lucknow for this purpose as the matter appears to be serious one and some of the accused persons are police officials.;