S.C.AGARWAL,J. - (1.) HEARD learned counsel for the revisionists and learned AGA for the State.
(2.) THIS revision is directed against the order dated 31.7.2010 passed by the Addl. Sessions Judge/ F.T. Court No. 5, Jaunpur in S.T. No. 376 of 2008, State Vs. Ramjeet @ Sobhnath and others, whereby application 15-kha filed by filed by the revisionists accused for discharge was rejected and the trial court decided to frame charge under Sections 323/34, 324/34, 325/34, 308/34, 504, 506, 427 IPC against revisionists and co-accused. Heard Sri B.N. Singh, learned counsel for the revisionists, learned AGA for the State and perused the material available on record.
(3.) 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.;