RADHEY LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present revision has been filed against the judgment and order dated 1-2-2003 whereby 9th Addl. Sessions Judge Mathura dismissed in default Criminal Appeal No. 71 of 1998, Radhey Lal v. State of U.P., under Sections 406 and 420 I.P.C., Police Station Kotwali Mathura.

(2.) Brief facts giving rise to this revision are that revisionist Radhey Lal was tried by R. S. Gangwar, Judicial Magistrate, Mathura and was convicted to undergo imprisonment for three months for the offence under Section 419 I.P.C. and six months R. I. for the offence under Section 468 I.P.C. along with fine of Rs.2000/-. The revisionist preferred an appeal to the Court of Session which was transferred to the Court of 9th Additional Sessions Judge, Mathura who dismissed the appeal in the absence of the appellant.

(3.) Being aggrieved by the said order the present revision has been filed.