AMBIKA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out. No one appeared on behalf of the revisionist to press this revision. The present revision alongwith application for condonation of delay in filing the revision has been filed against the judgment and order dtd. 29/1/2009 passed by the District and Sessions Judge, Faizabad in Criminal Appeal No. 121 of 2008 (Raj Kumar Singh Vs. State of U.P.).

(2.) Considering the explanation given in the affidavit filed in support of application for condonation of delay on being found sufficient, the same is allowed.

(3.) As per case of prosecution some altercation took place on 16/4/2003 between the revisionist-Ambika (First informant) and Raj Kumar Singh at Sugarcane Weighing Centre, Mayo Bazar, Village Viyulpur and in regard to this incident an FIR was lodged under Sec. 504/506 IPC and Sec. 7 Criminal Law (Amendment) Act, Police Station Mahrajganj, District Faizabad and after investigation charge-sheet was filed. Upon denial the accused was put to trial. In trial prosecution examined four witness of fact.