VISHRAM SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Singh, learned counsel for the revisionists and Sri Irshad Husain, learned brief holder for the State of U.P. Sri S.R. Sahu, learned counsel appearing on behalf of opposite party no.2 is not present even when the case is called up in the revised list.

(2.) The trial court record was summoned which has been received on 08.09.2016 as per the office report, the same has also been perused.

(3.) By means of the judgment and order dated 31.08.2005 passed by the Chief Judicial Magistrate, Banda, in Criminal Case No. 2383 of 2001 (Smt. Usha Prajapati Vs. Constable Vishram Singh & others) under Sections 498-A, 323, 506 IPC, P.S. Kotwali Nagar, District Banda, the revisionists Constable Vishram Singh, Karelal, Rajesh and Smt. Sumitra have been convicted and sentenced under Section 498-A IPC for one year simple imprisonment and a fine of Rs. 500/- each. Further, Constable Vishram Singh, the revisionist no.1 has been convicted and sentenced under Sections 323, 504 IPC for three months simple imprisonment. The revisionists Constable Vishram Singh, Karelal and Rajesh have further been convicted and sentenced under Section 506 IPC to six months simple imprisonment each.