LAWS(ALL)-2014-7-251

INDRA PRAKASH Vs. STATE OF U P

Decided On July 18, 2014
Indra Prakash Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) This revision has been preferred against the Judgment and order passed by the Additional Sessions Judge-V, Bareilly in Criminal Appeal No. 221 of 1987 modifying the Judgment and order dated 9.11.987 passed by the Judicial Magistrate, First Class in Criminal Case No. 128 of 1987 convicting the revisionist under Section 26(1) of the U.P. Urban Planning and Development Act 1973 reducing the fine from Rs.3,000/- to Rs.1,000/- and in default to one month's simple imprisonment.

(2.) I have heard the learned A.G.A. None was present on behalf of the revisionist even in the revised call.

(3.) This Court has only to satisfy itself about the correctness, illegality or propriety of the sentence passed by the appellate court.