Allahabad High Court
Sarnam Singh vs State Of U.P. on 19 September, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 543 of 1987 Revisionist :- Sarnam Singh Opposite Party :- State Of U.P. Counsel for Revisionist :- Vijendra Singh Counsel for Opposite Party :- A.G.A. Hon'ble Sudhir Agarwal,J.
1. Called in revise. 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 25.03.1987 passed by Sri Ram Surat, learned VIth Additional District and Sessions Judge, Bareilly in Criminal Appeal No.4 of 1985, dismissing appeal and confirming conviction of appellant imposed by learned Magistrate concerned vide judgment and order dated 14.12.1984 in Criminal Case No. 1764 of 1981, under Section 408 IPC and sentencing to undergo two months rigorous imprisonment with fine of Rs. 5000/- and in case of non payment of fine, he shall further suffer one year rigorous imprisonment. Being aggrieved, revisionist preferred present revision.
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 :- 19.9.2019 Siddhant Sahu