Mustkeem And Another vs State Of U.P.
2023 Latest Caselaw 22047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164644
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 2471 of 2006
 

 
Revisionist :- Mustkeem And Another
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Vivek Prasad Mathur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Donadi Ramesh,J.

1. Heard learned A.G.A. for the State and perused the material on record.

2. The present criminal revision has been filed against the judgment and order dated 4.4.2006 passed by theSessions Judge, Siddharth Nagar in Criminal Appeal No. 2 of 2005 (Mustkeem & Another Vs. State of U.P.) dismissing the appeal filed by the revisionists under Section 3 and 8 of the U.P. Prevention of Cow Slaughter Act 1955 whereby sentence of 3 years each with fine of Rs. 5,000/- each has been awarded to the revisionists.

3. Initially the Chief Judicial Magistrate, Siddharth Nagar has convicted the revisionists in Criminal Revision No. 2456 of 1990 order dated 11.1.2005. As against Criminal Appeal No. 2 of 2002, same was confirmed by the Sessions Judge, Siddharth Nagar vide judgment and order dated 4.4.2006.

4. Learned counsel for the revisionists has raised several grounds but this Court is of the opinion that no ground are made out to interfere with the order passed by the Chief Judicial Magistrate, Siddharth Nagar in Criminal Case No. 2456 of 1990 order dated 11.1.2005 and the judgment and order dated 4.4.2006 in Criminal Appeal No. 2 of 2002 passed by the Sessions Judge, Siddharth Nagar.

5. Accordingly, the revision is dismissed.

(Donadi Ramesh,J.)

Order Date :- 16.8.2023

Vikram