LAKCHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal revision has been preferred against the judgement and order dated 7.3.2006 passed by Addl Sessions Judge, Court No.12, Meerut in Criminal Appeal No. 26 of 2001 whereby the learned Addl. Sessions Judge, partly dismissed the appeal of the revisionists and convicted them under Section 427 with simple imprisonment of three months and fine of Rs.500/- each and under Section 506 IPC with simple imprisonment for three months and a fine of Rs.1000/- each.

(2.) The appeal before the Sessions Judge was preferred against the judgement and order dated 29.3.2005 passed by Judicial Magistrate-II Meerut in Criminal Case No.798 of 2004. Hence, this revision.

(3.) I have heard learned counsel for the revisionists and learned AGA for the State and have perused the records.