LAWS(JHAR)-2021-4-26

MUKESH KUMAR TRIVEDI Vs. STATE OF JHARKHAND

Decided On April 09, 2021
Mukesh Kumar Trivedi Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) No one turns up on behalf of the petitioner.

(2.) Perusal of the record reveals that this revision petition is directed against the order dated 11.05.2006 passed by the learned Sessions Judge, Latehar in Sessions Trial No.33 of 2004 whereby and whereunder, the learned trial court has been pleased to invoke the power conferred under Section 216 Cr.P.C. and added the charge for the offence punishable under Section 302 of Indian Penal Code as an alternative charge.

(3.) Since, this is a year old case and the trial court record has been called for and thus practically there is a stay of the proceedings in the trial court by default, in absence of the case record, in this backdrop as no one has turned up on behalf of the petitioner, this Court thinks it proper to dispose of this criminal revision upon perusal of the record.