SUNIL KUMAR TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised and the case is being taken up in the revised call of the list.

(2.) Heard learned counsel for the parties.

(3.) The instant Criminal Revision under Sec. 397/401 Cr.P.C. has been filed by the revisionist against the judgment and order dtd. 26/8/2009 passed by learned Sessions Court, Sitapur in Sessions Trial No.161 of 2003, Crime No.137 of 2001, under Ss. 307/34 I.P.C., Police Station Imliya Sultanpur, District Sitapur and Sessions Trial No.208 of 2004, Case Crime No.139 of 2001, under Sec. 25(1B) of Arms Act, Police Station Imliya Sultanpur, District Sitapur, acquitting the accused respondent nos.2 to 4.