ABDUL RAB AND ORS. Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS criminal revision has been called time and again even in the revised call, but none turns up on behalf of the revisionists while Sri M.A. Khan, learned Brief Holder for the State is present. So, the Court has heard learned brief holder on merits of the case and has gone through the entire record.

(2.) THIS revision has been directed against the judgment and order of learned Additional Sessions Judge (U.S. Nagar) dated 21.8.2002 whereby the finding of conviction of revisionists recorded by the Additional C.J.M. Kashipur vide judgment dated 7.12.20002, has been affirmed but the quantum of sentence has been modified as below:

(3.) SO , this way, the revision is devoid of merits and is liable to be dismissed. Revision is accordingly dismissed.