BASANT NARAIN DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This Revision has been preferred against judgement and order dated 13.10.1999 passed by learned 7th Additional Chief Judicial Magistrate, Varanasi in Complaint Case No. 607 of 1999 (Basant Narain Dubey Vs. Kripa Shanker) under Sections 407, 504, 506 of IPC whereby complaint filed by revisionist has been dismissed and opposite party no. 2 has been acquitted.

(2.) None has appeared for revisionist whereas this Revision is pending since the year 1999 and thus, it is being decided finally.

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