Bharat Prajapati vs State Of U.P.
2021 Latest Caselaw 8447 ALL

Citation : 2021 Latest Caselaw 8447 ALL
Judgement Date : 22 July, 2021

Allahabad High Court

Bharat Prajapati vs State Of U.P. on 22 July, 2021

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 60 of 2002
 

 
Revisionist :- Bharat Prajapati
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- D.K. Singh,A.P. Sahi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

This criminal revision under Sections 397/ 401 Cr.P.C., has been filed against judgment and order dated 09.01.2002 passed by Additional District and Sessions Judge, Varanasi, dismissing Criminal Appeal No.302 of 2000 under Section 14 of Child Labour (Prohibition) Regulation Act, 1986 whereby he has upheld the judgement and order dated 08.11.2000 passed by IVth Additional Chief Judicial Magistrate, Varanasi in Criminal Case No.372 of 2000 (State Versus Bharat), convicting the accused-revisionist under Section 14 of Child Labour (Prohibition and Regulation) Act, 1986 and sentencing him to undergo three months' rigorous imprisonment. Being aggrieved the revisionist preferred present revision.

Having gone through the record, I find that there are concurrent findings. The evidence on record was well discussed. The trial judge has awarded three months' rigorous imprisonment to the revisionist which is the minimum sentence provided in the Act. There is no ambiguity in the orders passed by the courts below. There is no any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

The criminal revision is, accordingly, dismissed. The interim order stands vacated.

The accused-revisionist,Bharat Prajapati is on bail. His bail and surety bonds are cancelled. The Chief Judicial Magistrate concerned shall cause him to be arrested and lodged in jail to serve out the sentence passed against him. The compliance shall be prepared within two months.

Certify this judgment to the lower Court immediately.

Order Date :- 22.7.2021

MN/-