- (1.) Heard Shri Sanjay Vikram Singh, learned counsel for the applicants and Shri Bhuwan Raj, learned counsel for the opposite party No. 2.
(2.) By means of this transfer application, the applicants have prayed that Sessions Trial No. 274 of 2007, under section 302 IPC, Sessions Trial No. 271 of 2007, under section 25 Arms Act, Sessions Trial No. 272 of 2007, under section 25 Arms Act and Sessions Trial No. 273 of 2007, under section 25 Arms Act pending before the Additional Sessions Judge, Court No. 15, Allahabad be transferred to Special Judge (E.C.) Act Shri Mahtab Ahmad.
(3.) Learned counsel for the applicants have contended that it was not within the power of Sessions Judge to transfer the case from the court of one Additional Sessions Judge to the court of another Additional Sessions Judge as the powers of Sessions Judge are at par with the powers of Additional Sessions Judge.;