Radheyshyam Dixit vs State Of U.P. And Anr.
2022 Latest Caselaw 9292 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 83
 

 
Case :- CRIMINAL REVISION No. - 1226 of 2014
 

 
Revisionist :- Radheyshyam Dixit
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- O.P. Singh,O.P. Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State and perused the impugned judgment.

This appeal has been preferred against judgment and order dated 28.01.2014 passed by Additional Sessions Judge, court no.10, Kanpur Nagar in criminal appeal no. 71 of 2013 and order dated 07.01.2013 passed by Metropolitan Magistrate, court no.4, Kanpur in complaint no. 2573 of 2012 under Section 138, N.I. Act, P.S. Babupurawa District Kanpur Nagar, whereby the revisionist has been convicted and sentenced to one year imprisonment with compensation amount of Rs. 80,000/-.

From perusal of record, this Court finds no illegality or infirmity in the impugned order. View taken by lower Court is plausible view, hence no interference is called for in revision.

In view of the above, the revision is dismissed on merit and the orders impugned are affirmed.

Order Date :- 4.8.2022

Ashish