Rajendra Singh Tyagi vs State
2015 Latest Caselaw 134 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 105 of 1993
 

 
Revisionist :- Rajendra Singh Tyagi
 
Opposite Party :- State
 
Counsel for Revisionist :- Vinod Kr. 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 order dated 22.1.1993 passed by the Xth Additional Sessions Judge, Agra in Criminal Appeal No. 20 of 1989, Rajesh Singh Vs. State and others, whereby he has rejected the appeal and upheld the order of conviction of the revisionist, passed by Munsif Magistrate-I Agra vide judgment and order dated 21.1.1989 in Criminal Case No. 1465 of 1986, State Vs. Rajendra Singh Tyagi, under Section 279, 338, 304A I.P.C., P.S. New Agra, District Agra convicting the revisionist for one year rigorous imprisonment under Section 304A I.P.C. and for six months rigorous imprisonment under Section 279 I.P.C.

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.