- (1.) This revision has been preferred against the impugned order dated 28-6-2006 passed in Session Trial No. 15 of 1998 (State v. Shiv Charan Lal and others) under S. 307. I.P.C. Police Station Lodha, District Allgarh passed by the Additional Sessions Judge, Aligarh, whereby the application moved on behalf of the accused person regarding permission, along with the compromise application between the parties was rejected.
(2.) Brief facts arising out of this revision are that the accused persons Shiv Charan Lal and others are facing trial before the Sessions Judge. underS. 307, I.P.C. and the case is still pending since 24th November, 1999. Thereafter, the present application and compromise application moved before the trial Court were rejected. Hence, this revision.
(3.) Heard the arguments of learned counsel appearing for the revisionist and learned AGA and perused the records.;