NAIPAL Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) List revised. None appears. It appears from the record that the applicants were convicted under Sections 323/34 I.P.C. and sentenced to pay a fine of Rs. 500.00, in default to suffer R.I. for three months. It appears that on 23-7-1984 the realisation of fine has been staved. The matter was listed on 21-1-1997 but due to illness of the learned counsel it could not be taken up. It appears that against the conviction and sentence passed by the trial court an Appeal was preferred in the court of the Ill Additional Sessions Judge, Muzaffarnagar. By the judgment and order dated 17-7-1984 the sentence was reduced to pay a fine of Rs. 300.00.

(2.) 1 do not find any merit in this Revision and the same is dismissed. The interim order dated 23-7-1984 is hereby vacated. The trial court shall issue process for realisation of the fine.

(3.) This relates to Criminal Case No. 715 of 1983 under Sections 323/34 I.P.C. and Criminal Appeal No. 98 of 1.984 of the Court of Judicial Magistrate Muzaffarnagar, 3rd Addl. Sessions Judge Muzaffarnagar respectively ? Revision Dismissed.