- (1.) Case called out in the revised list.
(2.) Learned counsel for the revisionist and learned A.G.A.
(3.) The present criminal revision has been filed against the order dated 8.10.2003 passed by Additional Sessions Judge, Firozabad in S.T. No. 503 of 2002, under Sections 147, 148, 452, 307/304 I.P.C. P.S. Khairgarh, District Firozabad in Case Crime No. 141 of 2000. 3. Learned lower court has come to the conclusion that prima facie, implication and involvement of the accused revisionists in the incident is apparent and hence he has directed to accused revisionists to be summoned.;