YASWANT SINGH Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) None has turned up on behalf of the revisionist even in the revised call while Mr. P. S. Bohara, Brief Holder for the State is present.

(2.) This revision has been preferred against the judgment and order dated 30.01.2003 passed by Chief Judicial Magistrate, Pauri Garhwal whereby Criminal Case No. 4380 of 2000 titled as State Vs. Bhagwan Singh and another was ended in acquittal of Bhagwan Singh and Seera Devi @ Devi (Respondent no. 2 and 3). They were tried by the learned Magistrate for the offence under Sections 452, 511, 392, 504, 506 IPC and the learned Magistrate was of the view that there were no sufficient evidence on record to hold them guilty for the offence indicated above.

(3.) Feeling dissatisfied, the complainant has preferred this revision. I have gone through the grounds stated in the memo of revision and finds that all these grounds have been drafted in a routine manner and they are all stereotyped. The impugned judgment rendered by learned Chief Judicial Magistrate does not have any incongruity or inconsistency. It is well-reasoned and logical one, passed on the basis of the evidence recorded by the trial court.