OM PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Allahabad High Court dismissing the revision petition filed by the appellant under Section 397, read with Section 401 of the Code of Civil Procedure, 1973 (in short 'the Code').

(3.) Challenge in the revision was to the order passed by a learned Sessions Judge in Criminal Appeal No.2060 of 1990 by which the order of conviction and sentence, as recorded by the learned Additional CJM, was confirmed.