- (1.) Supplementary affidavit filed today by the learned counsel for the revisionists is taken on record.
(2.) This revision has been preferred against the order dated 25.5.2016, passed by learned Additional Sessions Judge Court No.3, Mirzapur in Sessions Trial No.284 of 2013, arising out of Case Crime No.326 of 2013, State Versus Om Prakash and others, whereby the learned Additional Sessions Judge has altered the charge from Section 304/34 I.P.C. to Section 302/34 I.P.C.
(3.) Heard learned counsel for the revisionists, learned A.G.A and perused the records.;