RAVENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revision has been preferred against the order dated 05.07.2014 passed by Additional Sessions Judge, Court No. 8, Firozabad, summoning the revisionists under Section 319 Cr.P.C.

(2.) Facts which gave rise to the revision are that the revisionists Ravindra and Satya Sheel were named in the first information report but the I.O. did not submit charge sheet against the aforesaid two accused and only submitted charge sheet against Chaviram @ Mora, Sundarpal and Sher Singh. At the stage of evidence the statements of PW-1 Hari Om and PW-2 Rajbhan were recorded. Hence examination in chief and cross examination have concluded. Both the witnesses have supported the prosecution version as regards the involvement of accused Ravendra and Satyasheel are concerned, there is sufficient evidence to prove that both the aforesaid accused can be convicted. Hence learned lower court has summoned the revisionists under Sections 147, 148, 149, 302, 307 and 506 I.P.C.

(3.) Feeling aggrieved the revisionists have preferred this present revision.