Chhotey Lal vs State Of U.P.
2021 Latest Caselaw 8573 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 86 of 2002
 

 
Revisionist :- Chhotey Lal
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- L.P. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Learned counsel for the revisionist and learned A.G.A. for opposite parties are present.

The present criminal revision has been preferred against the impugned judgment and order dated 11.12.2001 passed by learned Additional Sessions Judge, Court No. 14, Varanasi, in Criminal Appeal No. 207 of 19991 dismissing the appeal filed by the appellant-revisionist, and affirming the judgment dated 15.10.1999 passed by VIIIth Additional Chief Judicial Magistrate, Varanasi in Criminal Case No. 901 of 1999 (State Vs. Chhotey Lal), under Section 14(1) of Child Labour (Prohibition and Regulation ) Act, 1986, convicting and sentencing the revisionist to undergo 4 months rigorous imprisonment and no fine was imposed. However, in appeal it was modified to 3 months.

Heard learned counsel for the parties and gone through the record.

The matters pertains to the year 2002, the Courts below have given concurrent findings, moreover the learned counsel for the revisionist could not point out any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

In view of above, the revision lack merit and is liable to be dismissed.

Accordingly revision is dismissed.

Interim order, if any, stands vacated.

The accused, Chhotey Lal is on bail. His bail bonds and surety bonds are cancelled. The Chief Judicial Magistrate concerned shall cause him to be arrested and lodge 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 :- 23.7.2021

S.Verma