GAYA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Case called out. Sri Ram Autar Verma, learned counsel for the revisionist and Ms. Anita Srivastava, learned A.G.A. for the State of U.P. are present.

(2.) The instant criminal revision has been preferred against the judgement and order dated 09.02.2012 passed by the Additional District Judge, Room No.2, Kanpur Nagar in Criminal Appeal No.96 of 2011 (Gaya Prasad Vs. State of U.P.) relating to Criminal Case No.5229 of 2006 (State Vs. Gaya Prasad and another) in Case Crime No.37/99, under Sections 420, 467, 468, 471 I.P.C., P.S. Kotwali, District Kanpur Nagar, whereby the judgement and order dated 15.07.2011 passed by the Special Chief Judicial Magistrate, Kanpur Nagar in Criminal Case No.5229 of 2006 (State Vs. Gaya Prasad and another) in Case Crime No.37/99, under Sections 420, 467, 468, 471 I.P.C., P.S. Kotwali, District Kanpur Nagar has been affirmed.

(3.) Heard the arguments of learned counsel for the revisionist and learned A.G.A. for the State of U.P. and perused the record.