LAWS(ALL)-1999-1-39

AJAI SINGH Vs. NAKHRU

Decided On January 28, 1999
AJAI SINGH Appellant
V/S
NAKHRU Respondents

JUDGEMENT

(1.) R. K. Singh, J. None appears for the revisionists.

(2.) THE revision petition is directed against the order dated 7-11-87. By the impugned order the learned Munsif-Magistrate, Ghazipur has taken cog nizance of the offence punishable under Section 395, I. P. C. THE grounds taken in the revision petition are that the Court did not examine the witnesses cited in the complaint petition for satisfaction to take cognizance and the provisions of Section 202 (2), Cr. PC. have not been complied with.