Allahabad High Court
Gokul Chandra Sharma vs Kamal Singh Rahav And State Of U.P. on 1 August, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 526 of 1991 Revisionist :- Gokul Chandra Sharma Opposite Party :- Kamal Singh Rahav And State Of U.P. Counsel for Revisionist :- Kamal Krishna Counsel for Opposite Party :- A.G.A.,D. Dahama Hon'ble Sudhir Agarwal,J.
1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.
2. This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgement and order dated 19.02.1991 passed by Sri K.K. Singh, IInd Additional Sessions Judge, Bulandshahr in Criminal Appeal No. 96 of 1988 allowing the appeal and setting aside order of conviction recorded by Sri H.S. Nimesh, Ist Additional Munsif Magistrate, Khurja, Bulandshahr in Criminal Case No. 951 of 1982 convicting and sentencing opposite party under Section 408 IPC to undergo one year rigorous imprisonment and imposed fine of Rs. 2000/- and in default of payment of fine, he shall further undergo three months rigorous imprisonment.
3. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.
4. Dismissed. Interim order, if any, stands vacated.
5. Certify this judgment to the lower Court immediately.
Order Date :- 1.8.2019 Siddhant Sahu