IN RE: LALLOO Vs. STATE OF U P

JUDGEMENT

(1.) THESE Criminal Misc. Applications No. 1233 of 2005 and Criminal Misc. Application No. 40699 of 2013 have been moved by the applicant -revisionist in Criminal Revision No. 489 of 1982.

(2.) THE brief and relevant facts for deciding there applications are that in a trial of offence under section 7/16 of PFA Act against the applicant -revisionist a sentenced of rigorous imprisonment of six months and fine of Rs. 1,500/ - and in default of payment of fine further sentence of six months was awarded vide order dated 30.07.1982 passed in Criminal Case No. 809 of 1981 by learned Magistrate. Aggrieved by his conviction and sentence the present applicant -revisionist preferred an appeal before learned Sessions Judge, Raebareli having Criminal Appeal No. 173 of 2012 but the appeal was dismissed by 2nd Additional Sessions Judge, Raebareli vide its order dated 17.09.1982. Thereafter the applicant -revisionist filed present criminal revision No. 489 of 1982 before this Court against the orders passed by trial court as well as by appellate Court. This revision was decided by this Court vide judgement dated 11.09.1998. The operative portion of the judgement dated 11.09.1998 is quoted herein below: -

(3.) IT is not in dispute that this Court in aforesaid revision No.489 of 1982 affirmed the conviction and sentence awarded to the applicant -revisionist on 11.09.1998 under Section 7/16 of PFA Act