Rajesh Dayal Khare, J. - (1.) Sri Deepak Rana, learned counsel has filed vakalatnama on behalf of opposite party no. 2 is taken on record.
(2.) Heard learned counsel for the revisionists, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.
(3.) This revision has been filed against the impugned judgment dated 7.4.2017 passed by learned Sessions Judge, Hapur in ST No. 365 of 2016, arising out of case crime no. 296 of 2015, under Sections 302, 307 IPC, P.S. Hafizpur, District Hapur, whereby the learned Sessions Judge, Hapur has allowed the application filed by the opposite party no.2 under Section 319 Cr.P.C. and the revisionists have been summoned to face trial under charged sections.;