(1.) HEARD .
(2.) THIS revision is directed against the judgment and order dated 27.09.2010, passed by VIth Additional Sessions Judge, Hardwar, in Criminal Appeal No. 77 of 2010, whereby said court has dismissed the appeal of the convict, and affirmed the conviction under section 394, 120B and 411 of I.P.C., recorded by the Chief Judicial Magistrate, Hardwar.
(3.) FROM the record it appears that in the Test Identification Parade revisionist was correctly identified before the executive Magistrate by PW1 Yashpal and PW3 Shobharam.