KANTI Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) This revision has been filed against the order dated 16th Aug., 1984 passed by 2nd Additional Sessions Judge, Ghaziabad, partly allowing the appeal preferred by the accused and setting aside their conviction under Sections 323/34, and sentence of 3 months as superfluous and maintaining their conviction under Sections 324/34 Penal Code recorded by Addl. Chief Judicial Magistrate, Ghazibad and sentence of imprisonment of three months.

(2.) None appeared for the revisionists despite the fact that the list was revised.

(3.) In the grounds of revision it is alleged that the prosecution failed to prove the exact place of occurrence and the presence of the witnesses at the time of incident is doubtful.