Fauran Singh vs Nsa
2015 Latest Caselaw 130 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 304 of 1993
 

 
Revisionist :- Fauran Singh
 
Opposite Party :- Nsa
 
Counsel for Revisionist :- R. Ashthana
 
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 order dated 24.2.1993 passed by VIII Additional Sessions Judge, Agra dismissing Criminal Appeal No. 41 of 1989  preferred against judgment and order dated 5.4.1989 passed by Judicial Magistrate City Second (Economic Offences), Agra in Criminal Case No. 2353 of 1986 under Section 7/16 Prevention of Food Adulteration Act., Police Station Shahganj, District Agra, whereby revisionist has been convicted to undergo six months rigorous imprisonment with fine of Rs. 1000/- with default clause.

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 :- 24.4.2015

Ashish Pd.