R.K.Singh - (1.) NONE responds even on the revised list to press the revision petition for the revisionist.
(2.) THE revision petition has become more than six years old. It is not proper to pass over. Taken up for consideration and decision with the help of the record. Carefully perused the Impugned judgment and order dated 11.4.1990 passed by the Sessions Judge. Allahabad In Criminal Appeal No. 12 of 1990. By the Impugned judgment and order, the learned Sessions Judge, has allowed the appeal of the opposite party No. 1, Smt. Malti Devi and has acquitted her of the charges.
(3.) IN view of the provision of Section 401 (3), Cr. P.C.. this Court cannot help the revisionist because the finding has been recorded of acquittal is by the Sessions Judge. The revision petition appears to have totally misconceived. The same is accordingly dismissed.;