(1.) This revision was taken up for disposal after the revision of the list on 25.1.1988.
(2.) Mr. A.D. Gin learned counsel for the applicant was heard. The learned counsel for the State was also heard. No one appeared for the complainant first informant Uma Shanker Singh alias Buchani Singh. This judgment was dictated in open Court, but it could not be signed. Meanwhile an application was moved on behalf of Uma Shankar Singh alias Buchani Singh to the effect that his counsel may be heard as he was unable to attend the court on that particular date. Request was allowed. The judgment that was dictated, was neither transcribed nor signed by this Court hence the revision was taken up for hearing afresh on 18.2.1988.
(3.) The learned counsel on both sides were heard.