JUDGEMENT
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(1.)Supplementary affidavit filed today is taken on record.
(2.)Heard Shri Satish Trivedi, learned Senior Counsel for the revisionist and learned AGA for the State.
(3.)This revision has been preferred against the judgment and order dated 19.07.2014 passed by the learned Additional Sessions Judge, Court No. 6, Allahabad in Sessions Trial No. 1612 of 2011 arising out of Case Crime No. 15 of 2011 (State vs. Vidhan Chandra and others), under sections 307, 325, 504, 506 IPC, PS Manda, district Allahabad, rejecting the application moved under section 319 Cr.P.C.
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