BHAJJA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the revisionist, learned Additional Government Advocate and perused the record.

(2.) THIS criminal revision has been filed against the judgment and order dated 27.07.2000, passed by the then learned Additional Session Judge, Sitapur, who has dismissed the Criminal Appeal No.35 of 1996.

(3.) THE prosecution story in brief is that on 01.06.1987, at about 2.00 a.m. when the complainant and his family members were sleeping then 3 -4 miscreants entered into his house and started beating to the son of the complainant. They were asking for the valuables and they had looted jewellery, clothes, cash and other articles. The revisionist -Bhajja was identified on the spot. The report of the incident was lodged on 02.06.1987.