(1.) HEARD Mr. Salil K. Srivastava, learned counsel for the revisionist, Mr. Bireshwar Nath, learned counsel for the c. B. I, and Mr. I. B. Singh, learned counsel for the complainant.
(2.) THE revisionist has challenged the order dated 4th of July, 2008 passed by the learned Additional Sessions Judge/f. T. C. in sessions Trial No. 331 of 2004, arising out of case Crime No. 259 of 2002, under sections 302, 120-B IPC, Police Station kaiserbagh, district Lucknow, whereby the learned Additional Sessions Judge, prima facie, being satisfied with the material available on record has proceeded to frame the charge against the revisionist.
(3.) THE learned counsel for the revisionist has challenged the order inter alia on the ground that though the learned Additional sessions Judge, prima facie, has shown his satisfaction for framing of charges, but he has not discussed the material available before him for framing of charges.
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