SHIVBHUSHAN CHAUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the revisionist submitted that due to typographical error, in the memo of revision, section 420 IPC has wrongly been typed in place of section 427 IPC. He prayed that he may be permitted to correct the said error.

(2.) Prayer is allowed.

(3.) Learned counsel for the revisionist is permitted to correct section 427 IPC in place of section 420 IPC in the memo of revision during the course of the day.