ZAFERYAB AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. None present for the revisionist.

(2.) This criminal revision has been filed against the order dated 9.2.2010 passed by Special Judge/Additional Sessions Judge, Bijnor in S.T. No.415 of 2005, under Sections 302, 120-B I.P.C., P.S. Kotwali Shahar, District Bijnor, by which the application under Section 311 Cr.P.C. has been rejected.

(3.) The grounds taken in the revision are that the impugned order is unjust, improper and arbitrary. The court below has not considered the weight of evidence. The prosecution has the power to adduce the evidence and the court below has not called the opinion of the expert to examine the C.D.