Ram Surat Ram, J. - (1.) Heard counsel for the appellants and A.G.A. for State of U.P.
(2.) The present appeal u/s 341 CrPC has been filed against the order of Additional Session Judge, Court No. 8, Budaun dated 2.11.2016, rejecting the application of the appellants u/s 340 CrPC.
(3.) While rejecting the application, the court below found that from the allegations made in the application, it appears that forgery has been committed outside the court, as such, the provisions of Section 195 (1)(b) CrPC is not applicable.;