Lalla & Ors vs State
2015 Latest Caselaw 135 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 129 of 1993
 

 
Revisionist :- Lalla & Ors
 
Opposite Party :- State
 
Counsel for Revisionist :- G.P. Dikshit
 
Counsel for Opposite Party :- AGA
 

 
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 18.1.1993 passed by the Special Judge (E.C.Act), Banda dismissing Criminal Appeals No. 5 and 6 of 1989 arising out of the order of Assistant Sessions Judge, Banda convicting the revisionists for an offence  under Section 307/34 I.P.C. and sentencing them to three years rigorous imprisonment and a fine of Rs. 500 each by his order dated 31.1.1989 in Sessions Trial No. 148 of 1998.

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.