SALIM ALIAS TUNDAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rahul Chaturvedi on behalf of revisionists and learned A.G.A. for the State of U.P. and others in Crl. Revision No. 316 of 2006.

(2.) In Crl. Revision No. 5367/2005 none appeared for the revisionists and learned A.G.A. was present and heard.

(3.) These two criminal revisions have been connected by order of this Court dated 23.1.2006 and the question of common law has been involved in this case as to whether revision against notice under Section 111 Cr.P.C. is maintainable or not, hence these two revisions are being taken together.