Pritinker Diwaker, J. - (1.) Heard Sri Shobh Nath Pandey, learned counsel for the revisionist and Ms Parul Kant, learned counsel for the State. None for respondent no.2 though served.
(2.) Revision is formally admitted for hearing and, with the consent of parties, heard finally.
(3.) Challenge in the instant revision is to the order dated 9.6.2017 passed by the learned Additional Sessions Judge, Faizabad in Sessions Trial No.257 of 2016, whereby the court below has rejected the application as filed by the revisionist-Amit Kumar under Section 227 of Cr PC, seeking discharge.;