- (1.) HEARD.
(2.) THIS revision application has been filed against the judgment passed by the trial court and confirmed by the appellate court whereby the petitioner has been convicted for the offence under Section 3 (a) of the R. P. (U. P.) Act, challenging the conviction and sentence passed by the court below, and the counsel for the petitioner submitted that the defence exhibits namely 'a', 'b', 'c' and 'd' has not been considered by the court below, and therefore, the conviction and sentence passed against the petitioner be set aside.
(3.) FROM the impugned judgment in paragraph Nos. 19 and 20, I find that those defence exhibits have already been considered by lower appellate court, and therefore, in my view, the concurrent findings on facts of both the courts cannot be interfered by this Court. Accordingly, having found no merit, this application is dismissed.;