MANIRAM Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) HEARD Mr. Sanjeev Singh, Advocate for the revisionist and Mr. Nandan Arya, AGA for the State of Uttarakhand.

(2.) THIS criminal revision has been filed by the revisionist challenging the judgment and order dated 2.7.2007 passed by the II Special Judicial Magistrate, Haridwar in Case No. 1309 of 2006 Nanhekha v. Maniram and order dated 24.1.2011 passed by the Additional Sessions Judge/II F.T.C. Haridwar in Criminal Appeal No. 51 of 2007 Maniram v. State.

(3.) THIS Court has perused the order -dated 2.7.2007 passed by the trial Court as well as order dated 24.1.2011 passed by the Appellate Court. This Court finds no anomaly whatsoever in the order of the trial Court as well as order of the Appellate Court. There is no plausible justification for interference by this Court Under Section 397/401 of Code of Criminal Procedure The instant criminal revision is liable to be dismissed and is hereby dismissed.