Abdul Moin, J. - (1.) None appears for the revisionists despite the list having being revised.
(2.) The Court has perused the judgments passed by the learned Trial Court as well as the Revisional Court and have heard the arguments of Sri Dharmendra Singh learned A.G.A. for the State-respondents.
(3.) The instant revision has been preferred against the judgment and order dated 20.5.2003 passed by the VI Additional Sessions Judge, Raebareli, in Criminal Revision No.-53 of 2001 in Re: State Versus S.B.Agarwal and Another by which the Revisional Court has set aside the order dated 10.3.2000 passed by the Special Judicial Magistrate, Raebareli in Case No.-513 of 1999, under Section 92 Factories Act, at Police Station Unchahar District Raebareli by which the complaint filed against the revisionists had been rejected.;