Allahabad High Court
Uma Shankar Dubey vs 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. - 1443 of 1995 Revisionist :- Uma Shankar Dubey Opposite Party :- State Of U.P. Counsel for Revisionist :- Mayank Bhushan Counsel for Opposite Party :- Govt. Advocate 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 the judgments and orders dated 06.01.1993 and 02.11.1995. The Metropolitan Magistrate, Kanpur Nagar vide order dated 06.01.1993 convicted revisionist and sentenced him to undergo one year simple imprisonment with fine of Rs. 1000/- under Section 408 IPC. Thereagainst, revisionist preferred Criminal Appeal No. 4 of 1993 and Appellate Court while dismissing appeal, confirmed order of conviction and sentence passed by Trial Court. Being aggrieved the 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. The accused, Uma Shanker Dubey, is on bail. His bail bonds and surety bonds are cancelled. The Chief Judicial Magistrate concerned shall cause him to be arrested and lodged in jail to serve out the sentence passed against him. The compliance shall be prepared within two months.
6. Certify this judgment to the lower Court immediately.
Order Date :- 1.8.2019 AK