PRABHAT CHANDRA TRIPATHI,J. - (1.) Case called out. None responds on behalf of the petitioner/revisionist. Sri. A.K. Sachan, learned counsel for the respondents nos.4 to 8 and learned A.G.A. for respondent nos. 1 and 2 are present.
(2.) Heard learned counsel for the respondent nos. 4 to 8 and learned A.G.A. for the respondent nos. 1 and 2 and perused the record.
(3.) This criminal revision has been filed against the judgment and order passed by learned Fourth Additional District and Sessions Judge, Kanpur Dehat dated 24.8.1999 in Criminal Appeal No. 47 of 1998 (Ram Asare and others v. State of U.P.) , whereby the learned Fourth Additional District and Sessions Judge, Kanpur Dehat has allowed the appeal and has set aside the judgment and order passed by the learned First Additional Chief Judicial Magistrate, Kanpur Dehat dated 7.8.1998 passed in case No. 1472 of 1994 (State v. Ram Asare and others) , under Section 198A of Uttar Pradesh Zamindari Abolition and Land Reforms Act, Police Station Amarahat, Kanpur Dehat.;