- (1.) List has been revised. None present for the revisionists.
(2.) Heard learned A.G.A. and perused the relevant record.
(3.) This criminal revision has been filed by the revisionists against the order dated 1.4.2010 passed by learned Additional Sessions Judge, Fast Tract Court No.2, Bijnor, by which application under Section 321 Cr.P.C. has been rejected.;