- (1.) Vakalatnama on behalf of opposite party nos. 2 to 4 has been filed today which is taken on record.
(2.) Heard learned counsel for the revisionist as well as learned AGA for the State and counsel for the opposite party nos. 2 to 4.
(3.) This criminal revision has been filed against the order dated 13.5.2016 passed by learned Additional Sessions Judge/Fast Track Court No. 3, Ballia in Criminal Revision No. 30 of 2016, (Chhatthu Singh and others Vs. State of U.P.) arising out of Case Crime No. 477 of 2015, under Sections 307, 324, 504, 506 IPC, Police Station Rewati, District Ballia.;