- (1.) Heard Sri Sunil Kumar, learned counsel for the revisionists and the learned A.G.A.
(2.) This criminal revision is preferred against the order dated 5.5.2016 passed by the Sessions Judge, Hapur in S.T. no. 95 of 2016, rejecting the discharge under Section 227 CrPC for offences under Sections 302, 452, 307, 506 IPC.
(3.) It is submitted by learned counsel for the revisionists that on the basis of materials on record, no offence under section 302 IPC is made out.;