CHANDRA PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Kalpana Singh, Amicus Curiae 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 09.03.1990 and 23.04.1994. The Assistant Sessions Judge, Mathura vide order dated 09.03.1990 convicted revisionist and sentenced him to undergo one year rigorous imprisonment under Section 392 IPC. Thereagainst, revisionist preferred Criminal Appeal No. 14 of 1992 and Appellate Court vide order dated 23.04.1994 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 revisionist was not involved in loot and offence and there was no evidence against him and he has been wrongly convicted.