RUKHSANA KHATOON Vs. SAKHAWAT HUSSAIN

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) By the judgment and order dated 2nd February, 2001, the High Court of Allahabad allowed the Criminal Revision No. 263 of 2001 filed by respondents Nos. 1 to 4 and set aside the order passed by the Sessions Court summoning and arraigning them as accused under S. 319 of Cr. P.C. That order is challenged by filing this appeal.