S.C.AGARWAL,J. - (1.) HEARD learned counsel for the revisionists and learned A.G.A. for the State.
(2.) 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. This revision is directed against the order dated 21.10.2010 passed by Addl. Sessions Judge, F.T.C. No. 2, Kairana, district Muzaffar Nagar in S.T. No. 941 of 2004 under Sections 323, 324, 452, 427, 308, 504 and 506, I.P.C., whereby the application 174-Kha for recalling order dated 12.1.2009 was rejected.
(3.) INITIALLY charge-sheet was filed against the revisionists under Sections 323, 324. 452, 427, 308, 504 and 506, I.P.C. and the revisionists were granted bail. During pendency of the case, injured died. During pendency of the trial, an application was moved by the complainant for framing charge under Section 302, I.P.C. also on the ground that the injured died as a result of injuries sustained during the incident.;