GHAN SHYAM SINGH Vs. STATE & ARUN KUMAR

JUDGEMENT

(1.) This revision has been preferred against order dated 23.03.1990 passed by Additional Chief Judicial Magistrate, Bijnor in Case No. 912 of 1990 summoning the revisionists as accused under Sections 452, 307 and 323 I.P.C.

(2.) Brief facts are that the opposite party no. 2 lodged a first information report dated 02.05.1988 implicating the revisionists as accused which was registered as case crime no. 100 of 1988, under Sections 452, 307 and 504 I.P.C. and after investigating into the matter the police of police station Mandawal submitted a final report in the said case. During the pendency of the said final report, the opposite party no. 2 filed his own affidavit and also filed filed affidavits of three persons namely Lakhan Singh, Deo Raj Singh and Vijai Pal Singh corroborating the allegations made in the first information report.

(3.) I have heard Sri U.K. Saxena, learned counsel for the revisionists. None appears on behalf of opposite party no. 2. Learned A.G.A. is present.