R K AGRAWAL & OTHERS Vs. STATE OF U P & ANOTHER
LAWS(ALL)-2016-7-171
HIGH COURT OF ALLAHABAD
Decided on
July 08,2016
R K Agrawal And Others
Appellant
VERSUS
State Of U P And Another
Respondents
JUDGEMENT
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(1.) Heard Sri Ravindra Nath Rai, learned counsel for revisionists.
(2.) This criminal revision under Section 397 read with Section 401 Cr.P.C. has been preferred against judgment and order dated 28.03.2003 passed by Judicial Magistrate (CBI) in Case No. 579 of 2003 by which he took cognizance of offence under Sections 420, 467, 468, 471, 120-B read with Section 34 I.P.C. against revisionists.
(3.) Brief facts of the case giving rise to instant revision are as under;;
(2.) This criminal revision under Section 397 read with Section 401 Cr.P.C. has been preferred against judgment and order dated 28.03.2003 passed by Judicial Magistrate (CBI) in Case No. 579 of 2003 by which he took cognizance of offence under Sections 420, 467, 468, 471, 120-B read with Section 34 I.P.C. against revisionists.
(3.) Brief facts of the case giving rise to instant revision are as under;;
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