PRAMOD KUMAR MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) Two supplementary affidavits filed by the revisionist is taken on record.

(2.) Heard Sri Anil Srivastava, learned counsel for the revisionist and learned A.G.A. for the State.

(3.) This revision has been preferred against the judgment and order dated 29.3.2010 passed by Additional Sessions Judge/Fast Track Court No.3, Aligarh in Criminal Revision No. 425 of 2009 by which the lower revisional court has allowed the revision filed by the State and set aside the judgment and order dated 23.9.2009 passed by the Chief Judicial Magistrate, Aligarh in Criminal Case No. 299 of 2005 by which the trial court has discharged the revisionist from the offence under Section 409/420 I.P.C.