Abdul Moin, J. - (1.)Heard Sri Kirti Prakash Singh, learned Counsel for the revisionist and Sri Dharmendra Singh, learned A.G.A. for the State-respondents.
(2.)The Court has also perused the judgments passed by the learned Trial Court as well as the Appellate Court with the assistance of both the learned Counsels.
(3.)The present revision has been preferred against the judgment and order dated 29.11.2004 passed by the learned Additional Sessions Judge Court No.-1 Unnao, in Appeal No.-40/2003 in Re: Chand Babu Versus State, by which the appeal preferred by the revisionist has been partly allowed. This revision has also been filed against the judgment and order dated 14.10.2003 passed by the Additional Chief Judicial Magistrate Unnao in Criminal Case No.-7382 of 2003 in Re: State Versus Chand Babu by which the revisionist has been found guilty of crime under Section 457/380 of the I.P.C.