AGARWAL, J. - (1.) HEARD learned counsel for the revisionists and learned AGA.
(2.) THERE is no need to issue notice to O.P. No.2.
(3.) THIS revision is directed against the order dated 8.7.2010 passed by learned Addl. District Judge Ist, Auraiya in S.T No. 31 of 2010, State v. Rahul Pathak and others, under Sections 307, 504, 506 IPC, P.S. Auraiya, DistrictAuraiya, whereby the revisionists were summoned under Section 319 Cr.P.C. to face trial. Learned counsel for the revisionists submitted that learned trial court had summoned the revisionists on the ground that there was sufficient evidence against the revisionists. It is submitted that learned trial court has not recorded his satisfaction that there exists a possibility that the accused so summoned, in all likelihood, would be convicted.;