- (1.) Heard Sri G. S. Chaturvedi, learned Senior Counsel assisted by Sri Ajatshatru Pandey, counsel for the revisionist as well as learned A. G. A. for the State of U. P.
(2.) This revision is directed against the order dated 26.4.2016 passed by Additional Sessions Judge, FTC, Allahabad whereby the application for discharge filed on behalf of the accused-revisionist for the offence under Section 376 (2) and 377 IPC in Sessions Trial No.81 of 2016 (State v. Rishab Rai) arising out of Case Crime No.94 of 2014, P. S. Khuldabad, District-Allahabad, has been rejected.
(3.) Being aggrieved by the aforesaid order, the instant revision is before this Court.;