RAJESHWAR VISHWAKARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) IT is contended by the learned counsel for the applicant that the applicant is Junior Engineer and he was tenant in the house of the complainant and has been falsely implicated in this case and on the date of alleged occurrence the applicant was present on duty and certified copy of the attendance register has been filed to this effect. The applicant is in jail since 17.7.2009.

(3.) THE applicant has no criminal history. Perused the certified copy of the attendance register. The applicant was tenant in the house of the complainant.