RAMESH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.B. Sahai, learned counsel for revisionist and perused the record.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by the judgments and orders dated 23.09.1996 and 12.10.1998. The Additional Chief Judicial Magistrate, Allahabad vide order dated 23.09.1996 convicted revisionist and sentenced him to undergo two years rigorous imprisonment with fine of Rs. 3000/- under Section 411 IPC. Thereagainst, revisionist preferred Criminal Appeal No. 69 of 1996 and Appellate Court vide order dated 12.10.1998 dismissed appeal and confirmed order of conviction and sentence passed by Trial Court. Being aggrieved the revisionist preferred present revision.

(3.) Learned counsel for revisionist contended that Courts below have not properly appreciated evidence. He tried to take this Court to the judgments of Court below and made his endeavor to show that the view taken by Courts below in appreciating evidence is not correct.