SHAILENDRA KUMAR KHATRI Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Venu Gopal, Advocate holding brief of Sri B.N.Tiwari, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Sanjay Kumar Singh, learned A.G.A. for the State.

(3.) This revision has been filed against the order dtd. 27/9/2001 passed by IVth Additional Chief Judicial Magistrate, Varanasi in Criminal Case No. 845 of 2001: State vs. Kamlesh Chaurasia and another under Sec. 504 and 506 I.P.C.,Police Station Luxa Varanasi