Court No. - 34
Case :- CRIMINAL REVISION No. - 51 of 1996
Revisionist :- Bhakol
Opposite Party :- Iiird A.D.S.J. And Others
Counsel for Revisionist :- B.N.Singh
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 30.07.1987 and 12.10.1995. The
Judicial Magistrate, Deoria vide judgment and order dated 30.07.1987 convicted
accused-respondent 1 for offence under Section 218 IPC and sentenced him to
undergo six months simple imprisonment withf ine Rs.1000/- and convicted
accused-respondent 2 for offence under Section 218, 109 IPC and sentenced her
to undergo three months simple imprisonment with fine Rs.500/-. In default in
payment of fine, accused-respondents were further to undergo two months and
one months imprisonment respectively. Thereagainst, accused-respondents
preferred Criminal Appeal No.42 of 1987 before Court of IIIrd Additional
District and Sessions Judge, Deoria (hereinafter referred to as “Appellate
Court”) and Appellate Court while allowing the appeal vide judgment and order
dated 12.10.1995 has set aside the judgment and order of conviction and
sentence passed by Trial Court. Being aggrieved by said judgment and order,
revisionist has preferred this 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 :- 13.9.2019
Manish Himwan
Neutral Citation No. - 2019:AHC:153732