(1.) Heard learned Counsel for the revisionists, learned A.G.A. for the State and perused the material available on record.
(2.) No notice is issued to private opposite party in view of the order proposed to be passed today, however, liberty is reserved for private opposite party to apply for variation or modification of this order if she feels so aggrieved.
(3.) This revision is directed against the order dated 25.8.2010 passed by Additional Sessions Judge, Court No. 12, Bareilly in Sessions Trial No. 492 of 2006, State v. Indra Pal and Ors., under Sections 328 and 304, I.P.C., P.S. Kotwali, District Bareilly, whereby application of the accused-revisionists under Section 311, Code of Criminal Procedure was rejected.