OM PRAKASH, J. - (1.) LIST has been revised. No one appears on behalf of the revisionist even in the revised list. Learned A.G.A. is present.
(2.) THE matter has been listed under the headings of "Group of cases likely to be infructuous (without objection)."
(3.) HEARD learned AGA and perused the record. This revision is directed against the order dated 30.1.2003 passed by the Addl. Sessions Judge, Court No.17, Meerut in S.T. No.456 of 2001, State Vs. Billu and another under Sections 302, 120 -B IPC, P.S. Medical, Distt. Meerut.;