HAKAM SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) I have gone through the contents of the revision as well as the impugned judgment. No interference is called for in view of the judgment of the Hon'ble Supreme Court in Bindeshwari Prasad Singh @ B.P. Singh and others v. State of Bihar (now Jharkhand) and another, 2002(4) RCR(Crl.) 61. It was observed in Paras 12, 13 and 14 of the judgment as under :

(2.) MOREOVER , the counsel for the petitioner has not been able to point out any legal defect in the conduct of the proceedings by the trial Court. Dismissed. Revision dismissed.