Chhotey Lal vs State Of U.P.
2022 Latest Caselaw 3853 ALL

Citation : 2022 Latest Caselaw 3853 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Chhotey Lal vs State Of U.P. on 23 May, 2022

Bench: Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 90
 

 
Case :- CRIMINAL REVISION No. - 40 of 1990
 

 
Revisionist :- Chhotey Lal
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Virendra Saran
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Suresh Kumar Gupta,J.

This revision has been field against the judgment and order dated 23.12.1989 passed by Additional District and Sessions Judge, Farrukhabad in Criminal Appeal No. 130 of 1988 dismissing the applicant's appeal against the judgment and order dated 1.11.1988 passed by Judicial Magistrate, Ist Class, Kannauj convicting and sentencing the applicant under Section 4 Civil Right Protection Act for one month's rigorous imprisonment and a fine of Rs. 100/- and in default of payment of fine further 10 days simple imprisonment.

On perusal of the record, it indicates that the learned Judicial Magistrate and learned Sessions Judge passed the appropriate order after examining the material available on record and token punishment was awarded by the learned Judicial Magistrate. Thus, the learned Sessions Judge rightly rejected the appeal of the appellant vide order dated 23.12.1989.

There is no illegality, impropriety or perversity in the order of the learned court below. Thus, the revision is devoid of merit. Thus, the revisionist shall serve out the part of the sentence awarded to him, if any.

The revision is, accordingly, dismissed.

Order of this Court be communicated to the court below for necessary compliance.

Lower court record, if any, be sent back to the court below.

Order Date :- 23.5.2022

Anuj Singh