Tilak Ram vs State Of U.P. And Others
2011 Latest Caselaw 2068 ALL

Citation : 2011 Latest Caselaw 2068 ALL
Judgement Date : 26 May, 2011

Allahabad High Court

Tilak Ram vs State Of U.P. And Others on 26 May, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 2186 of 2011
 

 
Petitioner :- Tilak Ram
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.K. Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri R.K. Gupta learned counsel for the revisionist and learned A.G.A.

Sentence of six months RI imposed upon husband Tilak Ram by Additional District & Sessions Judge/ Special Judge SC/ST Act, Meerut, in Criminal Appeal No.43 of 2009 Tilak Ram Vs. State, does not require any interference by this Court as lower appellate court in clemency full attitude has already reduced sentence imposed by the Magistrate to 25%. Magistrate has sentenced the revisionists under Section 498-A I.P.C. for two years RI, which has been reduced to six months RI. No further reduction, therefore, is possible.

This revision being bereft of merits, is dismissed.

Order Date :- 26.5.2011

rkg