Rajesh Singh Chauhan, J. - (1.) Heard Sri Manish Vajpayee, learned counsel holding brief of Sri A.K. Shukla, learned counsel for the revisionist and Sri Anirudh Singh, learned AGA-I for the State.
(2.) By means of this criminal revision the correctness of the judgment and order dated 21.9.2005 passed by the then Additional District and Special Sessions Judge (E.C. Act), Sitapur in Criminal Revision No. 134 of 2005 has been assailed whereby the Additional District and Special Sessions Judge has allowed the criminal revision directing the learned court-below to summon the revisionists as accused to stand their trial in Criminal Complaint No. 426 of 2002 : Smt. Kirti vs. Prem Prakash and five others.
(3.) The brief facts of the case are that Prem Prakash @ Sanjiv Misra is husband of Smt. Kirti who is opposite party no. 2. Prem Prakash is son of revisionists no. 4 and 5, Sri Ravi Kant Misra and Smt. Kamini Misra. Revisionists no. 2 and 3, Jai Prakash @ Rajiv Misra and Amit Misra are brothers of Prem Prakash. Revisionist no. 1, Smt. Anita is wife of revisionist no. 2, Jai Prakash.;