- (1.) Heard learned Counsel for revisionist and learned A.G.A. for the State.
(2.) The instant revision is preferred against order dated 28.10.2009 passed by Additional Sessions Judge F.T.C. 3rd, Jaunpur, in Session Trial No. 290 of 2005 arising out of case crime No. 302 of 2005 under Section 307 I.P.C. Police Station Kotwali Jaunpur, District Jaunpur.
(3.) Grievance of revisionist is that an application was moved before Additional Sessions Judge with a prayer to summon record of cross case under Sections 307 , 120B , 167 , 218 , 220 , 342 , 147 , 148 , 149 , 323 , 504 I.P.C., which is pending and both cases may be tried together.;