VIKRAMA DITYA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been preferred against the judgment and order dated 15.09.1999 passed by learned Chief Judicial Magistrate, Bhadohi in Case No. 852 of 1999 (State vs. Ramalakh and Ors), under Sections 379 and 426 IPC, P.S. Bhadohi, District Bhadohi, whereby opposite party nos. 2 to 6 have been acquitted of charge under Section 379 IPC.

(2.) None has appeared on behalf of revisionist to argue this revision.

(3.) Heard learned A.G.A. for the State and perused the record.