- (1.) Heard Sri Gaurav Kakkar, learned counsel for the applicants, Sri A.K. Ojha, learned counsel for opposite party no.2, learned AGA for the State and perused record.
(2.) The instant transfer application has been moved by the applicants Rohit Yadav and Randheer Yadav, under Section 407 Cr.P.C., for transferring of the entire proceedings of Sessions Trial No.159 of 2015, under Sections 147, 148, 149, 307, 302, 34 IPC, Police Station Navabad, District Jhansi from Sessions Court Jhansi to any other neighbouring district.
(3.) The facts germane to the present transfer application as reflected from the record appears to be that one first information report was lodged on 11.12.2014 by the first informant/opposite party no.2 Bijrendra Yadav son of Prem Vijay Yadav, at Case Crime No.873 of 2014 under Sections 147, 148, 149, 302, 34 IPC, Police Station Navabad, District Jhansi wherein the present applicants have been named. Thereafter the matter was investigated into by the police and charge sheet against the applicants and other accused persons was submitted and the case was committed to the Court of Sessions and has been numbered as Sessions Trial No.60 of 2015 pending in the court of the Additional Sessions Judge, Court No.5, Jhansi.;