RAM KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Supplementary affidavit has been filed today, is taken on record.

(2.) Heard learned counsel for the revisionist and learned AGA for the State.

(3.) The instant revision has been filed for quashing the impugned judgment and order dtd. 27/10/2021 passed by learned Additional District and Sessions Judge, FTC II, Deoria in Session Trial No.201 of 2015 (State of U.P. vs. Lal Bahadur and others) arising out of Case Crime No.323 of 2015, under Ss. 147, 148, 323/149, 302/149, 504, 506 IPC and Sec. 7 Criminal Law Amendment Act at Police Station Ikauna, District Deoria. Further prayer has been made to stay the effect and operation of the above mentioned case crime.