P.K.Jain, J - (1.) .- Heard Sri B.N. Singh, learned counsel for the revisionists and the learned A.G.A.
(2.) This revision is being finally disposed of at the admission stage.
(3.) This revision is directed against charges under Sections 364-A read with Section 120-B IPC, 307 read with Section 120-B and 216 read with Section 34 IPC against the revisionists framed by the Special Judge, (DAA), Hamirpur in Special Case No. 28 of 1995 on 23.4.97. The main contention of the learned counsel for the revisionists is that the submissions of the revisionists that no case is made out against them, were not considered by the learned Special Judge and no speaking order was passed in this respect. When asked specifically that if the charges were preceded by an order after hearing the parties counsel learned counsel stated that no order preceded the charges incorporating the objection taken by the present revisionists.;