PRAMOD KUMAR SRIVASTAVA, J. - (1.) Heard learned counsel for the revisionist, learned AGA and perused the records.
(2.) In sessions trial no. 470 of 2008 (State v. Qumod Verma and others) relating to crime no. 161 of 2008, section 342, 366, 376 IPC, P.S. Vrindavan, Mathura, two accused persons namely Qumod Verma and Chetan Verma were charged for offences under section 366, 342, 376 IPC.
(3.) The prosecution case in brief was that these persons had abducted the victim Smt. Anita and kept her at several places including house of Smt. Parwati Verma and committed rape with her. During trial, after examination of PW-1 victim, the prosecution side had moved application dated 22.12.2008 for summoning Smt. Parwati as accused in aforesaid case. After hearing the prosecution side, the Additional Sessions Judge/FTC, Court No. 4, Mathura had passed impugned order dated 25.11.2008, by which said application was allowed and the accused Murari and Smt. Parwati were summoned for trial. Said order of summoning under section 319 Cr.P.C. has been challenged through present revision by Smt. Parwati Verma.;