KISHAN Vs. STATE OF U P

JUDGEMENT

(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 he feels so aggrieved.

(3.) This revision is directed against the order dated 7.10.2010, passed by Additional Sessions Judge, Court No. 3, Bulandshahr in Sessions Trial No. 693 of 2009, State v. Kishan and Ors. under Section 304B, I.P.C.. P.S. Salempur. district Bulandshahr, whereby application under Section 311, Code of Criminal Procedure moved by the revisionists - accused was rejected.