UDAY UMESH LALIT,J. - (1.) Leave granted.
(2.) This appeal challenges the final judgment and order dated 04.07.2018 passed by the High Court of Judicature at Allahabad dismissing Criminal Revision No.338 of 2011 preferred by the present appellant.
(3.) In connection with an incident that occurred on 05.03.1981, Crime No.038 was registered under Section 394 IPC with Police Station Awagarh, Sub-District Jalsar, District Etah and the investigation was undertaken by the concerned Police Station. After completion of investigation, a final report was filed submitting that no offence was found to have been committed by the appellant and his father.;