O.P. Pradhan, J. - (1.) This revision is directed against the judgment and order dated 23-8-1983 passed by the Sessions Judge, Kheri in Criminal Appeal No. 48 of 1983 whereby he directed the appellants before him to appear on 1-9-1983 before the Judicial Magistrate, Kheri so that they could be served with fresh notices by him to produce the accused before the learned Magistrate.
(2.) This revision was admitted on 22-9-1983 but no stay order was passed in this case even though a prayer had been made specifically in that behalf.
(3.) List has already been revised but none is present for the revisionists. I have gone through the impugned judgment and order as also the record. In view of the back-ground that there was a simple direction on the part of the learned Sessions Judge to the appellants to appear before the Judicial Magistrate on a particular date so that they could be served with fresh notices, nothing of importance much less irregularity or illegality is manifest in the impugned judgment and order. Moreover, it seems that the impugned order containing the said direction must have been carried out by the appellants and that appears to be the reason why no appearance has been made on their behalf today. I find no force in this revision which is liable to be dismissed.;