S.C. Mital, J. - (1.) Heard.
(2.) Admit. Notice is given to the learned Public Prosecutor. It is not necessary to call for the record.
(3.) This revision is directed against the order dated 10.8.1999 passed by learned Additional Sessions Judge, Bali in Sessions Case No. 45/97, whereby the learned Trial Court has taken cognizance against the petitioners for the offence under Section 306 IPC and framed the charges.;