Shree Chandrashekhar, J. - (1.) Aggrieved of the judgment dated 20.10.2012 passed in Criminal Appeal No. 18 of 2011 by which challenge by the petitioner to the judgment and order of conviction both dated 30.03.2011 has failed, the petitioner has filed the present criminal revision petition.
(2.) Plea urged on behalf of the petitioner is that ingredients of the offence punishable under section 385 IPC are missing in the case and the prosecution has failed to establish that the petitioner had issued threat to the informant.
(3.) Mr. Ishteyaque Ahmed, the learned counsel for the petitioner submits that the call detail record which was produced by the prosecution was not duly exhibited and therefore, on the basis of such evidence conviction of the petitioner for the offence under section 385 IPC is not sustainable.;