Sanjay Kumar Singh, J. - (1.) Heard Mr. Rajesh Tripathi and Mr. A.K. Upadhyay, learned counsel for the revisionist and Mr. N.D. Rai and Mr. Virendra Kumar Singh, learned Additional Government Advocates and Mr. Prashant Kumar Singh, learned Brief holder representing the State of U.P./ Opposite party no.1 and perused the materials available on record.
(2.) The revisionist has preferred this criminal revision under Sections 397/401 Cr.P.C. against the order dated 24.1.2019 passed by Additional District and Sessions Judge/Fast Track Court-I, Mathura in Sessions Trial No. 195 of 2016 (State vs. Raja Ram Pandey and others) arising out of Case Crime No. 286 of 2014, under Section 376-D and 506 IPC, police station Baldev, district Mathura, whereby the discharge application of the revisionist has been rejected and charges have been framed against the revisionist for the offence under Sections 376-D and 506 IPC.
(3.) Supplementary affidavit dated 26.5.2019 enclosing the copy of protest petition dated 20.11.2014 of the victim, summoning order dated 05.12.2014, order dated 26.10.2015 of revisional court, order dated 23.12.2015 of the High Court and order dated 11.03.2016 of the Supreme Court filed today on behalf of the revisionist is taken on record.;