- (1.) The instant criminal revision has been preferred against the judgment and order dated 29.11.2007, passed by learned Additional Session Judge, Court No. 9, Aligarh in S.T. No. 897 of 2007, whereby refusing to discharge the revisionists from Section 307 I.P.C. and consequently framing charge against them in the aforesaid section.
(2.) Affidavits have already been exchanged between the parties.
(3.) Heard learned counsel for the parties and perused the record.;