HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 1827 of 1994 Revisionist :- Sarfaraz Ali Opposite Party :- State Of U.P. Counsel for Revisionist :- H.N. Sharma Counsel for Opposite Party :- A.G.A. 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 401 read with Section 397 Cr.P.C. has been filed aggrieved by judgment and order dated 5.12.1994 passed by the Xth Additional Sessions Judge, Moradabad dismissing Criminal Appeal No. 35 of 1993 and thereby confirming the judgment and order dated 27.4.1994 passed by Judicial Magistrate, Moradabad in Criminal Case No. 105 of 1992 (State Vs. Sarfaraz) under Section 379 I.P.C., Police Station Nagphani, District Moradabad and sentencing him to one year rigorous imprisonment and a fine of Rs. 1000/-
3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.
4. Dismissed. Interim order, if any, stands vacated.
5. Certify this judgment to the lower Court immediately.
Order Date :- 7.8.2015 Ashish Pd.