Anil And Another vs State Of U.P.
2012 Latest Caselaw 1961 ALL

Citation : 2012 Latest Caselaw 1961 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Anil And Another vs State Of U.P. on 21 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 2 of 2003
 

 
Petitioner :- Anil And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.S.Chaudhary
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the revisionists and learned A.G.A.

This revision has been filed against the order dated 12.11.2002 passed by learned Special Judge (N.D.P.S. Act), Faizabad in 61 of 2001 whereby the revisionists has been convicted for the offence under section 8/21 N.D.P.S. Act and sentenced to undergo R.I. of 24 days which has already been undergone, the benefit of section 28 has been extended to the revisionists.

From the perusal of the record it appears that learned trial court has not committed any error in passing the impugned order and revisionists have already undergone to serve out the sentence awarded by the trial court, therefore, this revision has become infractuous.

Accordingly this revision is disposed of.

Order Date :- 21.5.2012

RPD