Rajeev Misra, J. - (1.) Heard Ms. Samridhi Upadhyay, learned counsel for the revisionists, learned AG.A. for the State and Mr. S. K. Tiwari, learned counsel appearing on behalf of the opposite party nos. 2, 5 and 8.
(2.) This criminal revision has been filed by the first informant alongwith prosecutrix challenging the order dated 10.04.2018 passed by the court below, i.e., the Additional Sessions Judge, F.T.C. No.2, Aligarh in Session Trial No. 659 of 2016, (State Vs. Babu Lal and others) under Section 376 (d) and 323 I.P.C., P.S.-Gonda, District-Aligarh whereby the application dated 02.02.2018 (paper no. 11kha) filed by the revisionist no. 1, Smt. Sheela Devi in terms of section 311 Cr.P.C., has been rejected.
(3.) From the record, the Court finds that an incident occurred on 30.09.2015. In respect of the said incident, a first information report dated 30.09.2015 was lodged by the revisionist no.2 namely Indrajeet, who is the husband of the revisionist no.1-Sheela Devi with the Police Station-Gonda, District-Aligarh, which was registered as Case Crime No. 206 of 2015 under Sections 376 (d), 34, 323, 504 and 506 I.P.C., P.S.-Gonda, District-Aligarh. In the aforesaid F.I.R., seven persons were named as accused, who are the opposite party nos. 2 to 8 herein.;