- (1.) This revision has been filed against the judgment and order dated 25.3.2016, passed by learned Judicial Magistrate, Fatehgarh, District Agra, in Case No. 46 of 2014, arising out of Case Crime No. 136 of 2013 (State Vs. Aaram Singh and others), under sections 147, 336, 427, 506, 323, 504, 148 I.P.C., whereby the court below has rejected the discharge application of the revisionists.
(2.) Heard learned counsel for the revisionists and learned A.G.A.
(3.) Learned counsel for the revisionists has submitted that the revisionists are innocent persons, who have no criminal history but they all have been falsely implicated in this case, which is a counter blast of Case Crime No. 65 of 2013 U/s 302 I.P.C. P.S. Daukee, District Agra, lodged by the revisionists against O.P. No. 2 and others for murder of their father. It is further contended that there is inordinate delay in lodging the FIR, which has been lodged with the aid of section 156(3) Cr.p.C. It has further been submitted that from the perusal of the entire evidence on record it appears that no offence is made out against the revisionists under Sections 147, 336, 427, 506, 323, 504, 148 I.P.C., therefore, the impugned order dated 25.03.2016, which has been passed without appreciating the evidence on record, be set aside.;