Anurag Kumar, J. - (1.) Heard learned counsel for the revisionist as well as learned AGA and perused the record.
(2.) On 18.5.2012, when the case was taken up, learned counsel for respondent no. 2, Jeet Singh, was not present; therefore, the case was listed peremptorily in the next cause list. Thereafter the case came up on the cause list on 25.5.12. On that date also, the learned counsel for respondent no. 2 was not present. Therefore, it was heard in his absence and orders were reserved.
(3.) This revision has been preferred against the judgement and order dated 29.08.2003 passed by Sri S.K.S. Yadav, Addl. District and Sessions Judge, Court No. 5, Varanasi, in Crl. Revision No. 176 of 2003 (Jeet Singh Vs. State of U.P. and others, dated 29.8.2003 .;