- (1.) The instant revision is directed against the judgment dated 17.5.2016 passed by learned Additional Sessions Judge, Court No. 4, Kushi Nagar in Sessions Trial No. 218 of 2014 ( State vs. Sugreev Pandey),arising out of case Crime No. 1744 of 2011 whereby the application under section 319 Cr.P.C.was allowed and the accused revisionists Pritam Soni alias Prince, Rajan Verma and Roshan Jaiswal alias Roshan Kumar Gupta have been summoned to face the trial for the offence punishable under section 307 read with 34 I.P.C.
(2.) Heard learned counsel for the revisionists, learned A.G.A.for the State of U.P.and learned counsel for Opposite Party No. 2.
(3.) It has been submitted on behalf of the revisionists that the revisionists are not named in FIR nor they have been named in the statement recorded under section 161 Cr.P.C. Further submission is that the FIR is delayed by 8 days. He has taken plea of enmity with one of the revisionists Rajan Verma.;