Makhanchu vs State Of U.P.
2014 Latest Caselaw 7719 ALL

Citation : 2014 Latest Caselaw 7719 ALL
Judgement Date : 27 October, 2014

Allahabad High Court

Makhanchu vs State Of U.P. on 27 October, 2014

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- CRIMINAL REVISION No. - 200 of 2006
 

 
Revisionist :- Makhanchu
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Mahip Singh,D.K.Maurya,K.K.Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

List is revised. No one appears on behalf of the revisionist.

The present criminal revision has been filed by Makhanchu against the judgment of conviction and sentence dated 5.12.2005 in Criminal Appeal No. 116 of 2002 whereby revisionist was convicted under section 326 IPC and sentenced to 3 years simple imprisonment alongwith fine of Rs. 5000/- and in default 3 months rigorous imprisonment and under section 324 IPC to 1 year simple imprisonment. Both the sentences were to run concurrently. There is nothing on record to indicate that the revisionist was ever bailed out and in all probability he must have served out his sentence, rendering this revision as infructuous.

The revision is dismissed as infructuous.

Order Date :- 27.10.2014

SKS