- (1.) List has been revised. Sri Hemendra Pratap Singh, learned counsel for the revisionist, learned A.G.A. for the State of U.P. and Sri S.K. Pandey-II, learned counsel for the opposite parties no.2 and 3 are present.
(2.) This revision has been filed against the order dated 18.10.2014 passed by the learned Additional Sessions Judge, Court No.9, Mathura in S.T. No.53 of 2013 (State v. Digambar and others), under Sections 147, 148, 149, 307, 325, 323, 324, 504, 506/34 I.P.C. (Case Crime No.171 of 2010), Police Station Chhata, District Mathura, whereby the application moved by the revisionist under Section 319 Cr.P.C. for summoning the opposite parties no.2 to 4 to face the trial has been rejected.
(3.) Heard the learned counsel for the parties and perused the record.;