BHIKAM SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri A.K. Singh, learned counsel for revisionists, learned A.G.A. for State and perused the record.

(2.) Chief Judicial Magistrate, Etah vide letter dated 23.10.2019 after making inquiry as per this Court's circular dated 18.01.2017 has informed that Revisionist-2 has died about 4-5 years ago and Revisionist-4 died about 18 years ago. This revision, therefore, has abated qua aforesaid revisionists and is only surviving for Revisionists-1 and 3.

(3.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgment and order dated 07.12.1995 passed by Smt. Sadhna Chaudhary, IVth Additional Sessions Judge, Etah, dismissing appeal and affirming judgement and order dated 27.06.1994 passed by Sri Kishor Kumar, IInd Additional Chief Judicial Magistrate, Etah, in Case No. 966 of 1991, convicting revisionists- 1 and 3 under Sections 498A and 506 IPC and sentence to undergo three years rigorours imprisonment with fine of Rs. 2000/- to each accused for Section 498-A IPC and four years rigorous imprisonment with fine Rs. 2000/- to each accused for Section 506 IPC and in case of default of payment of fine, they shall further suffer six and eight months simple imprisonment to each accused for offence Sections 498-A and 506 IPC. Being aggrieved, revisionists preferred present revision.