AZAHAR Vs. STATE OF U P

JUDGEMENT

(1.) VINOD Prasad, J. Heard learned Counsel for the revisionists and the learned A. G. A.

(2.) THE revisionists are aggrieved by an order dated 9-11-2006 passed by Additional Sessions Judge, F. T. C. No. 16 Bulandshahr in Sessions Trial No. 362 of 2006, under Sections 147, 148, 149, 302 I. P. C. , Police Station Gulawati, District Bulandshahr.

(3.) IN view of what I have stated above, I do not find any illegality in the impugned order. This revision is meritless and is hereby dismissed.