Azmatulla vs State Of U.P. & Another
2017 Latest Caselaw 3234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 56 of 2017
 

 
Revisionist :- Azmatulla
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Sajjad Husain,Dinesh Chandra Chhokra,Kulsoom Firoz
 
Counsel for Opposite Party :- Govt. Advocate,Desh Deepak Gautam
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. The revisionist has been convicted and sentenced under Section 419 I.P.C with rigorous imprisonment of 3 years and fine to the tune of Rs.3,00,000/-, in default of payment of fine, revisionist has also been directed to further undergo imprisonment of 6 months, under Section 420 I.P.C with rigorous imprisonment of 5 years and fine to the tune of Rs. 30,00,000/-, in default of payment of fine further imprisonment of one year, under Section 467 I.P.C with rigorous imprisonment of 5 years and fine to the tune of Rs.5,00,000/-, in default of payment of fine further imprisonment of one year, under Section 468 I.P.C with rigorous imprisonment of 5 years and fine to the tune of Rs.5,00,000/-, in default of payment of fine, further imprisonment of one year, under Section 471 I.P.C with rigorous imprisonment of two years and fine to the tune of Rs. 2,00,000/- in default of payment of fine further imprisonment of 4 months, and under Section 406 I.P.C with rigorous imprisonment of 3 years and fine to the tune of Rs. 3,00,000/-, in default of payment of fine, further imprisonment of 6 months. All the sentences have been directed to run concurrently.

2. It has been argued by learned counsel for revisionist that revisionist has already completed 5 years 4 months and 11 days of imprisonment.

3. Report has been called for from Superintendent, District Jail, Balrampur but same is still awaited despite direction of the Court.

4. Superintendent, District Jail, Balrampur is directed to appear before this Court on the next date and explain why the aforesaid report has not been sent to the Court.

5. List on 19.08.2017.

6. If report is received, Superintendent, District Jail, Balrampur need not appear.

7. Though this Revision was directed to be listed along with Criminal Revision Nos. 57 of 2017 and 29 of 2017, but same are not received today in the Court.

8. Deputy Registrar of the concerned section is directed to explain why the records of Criminal Revision No. 57 of 2017 and No. 29 of 2017 have not been sent to the Court.

Order Date :- 16.8.2017

Pachhere/-