Bharat Lal and Another vs State of U.P.

P.K. Jain, J.—Heard Sri N.P. Singh, learned Counsel for the revisionists. None appears for the State. Revisionists Bharat Lal, Lal Ji and Kandhal were convicted by the trial court u/s 332/34, I.P.C. and were sentenced to pay a fine of Rs. 200 and in default of payment of fine to undergo rigorous imprisonment of three months. Appeal preferred against the judgment and order of conviction and sentence failed and hence this revision.

Learned Counsel for the revisionists contends that defence evidence has been discarded on sufficient grounds, that Prabhu Lal under whom plantation was being done has not been examined and the courts below have failed to take notice of the fact that no plantation was being done in the month of May and June. It is also contended that there exists enmity as the revisionists were prosecuted by the police and acquitted prior to the present incident.

Having heard the learned Counsel for the revisionists and having gone through the material on record, I do not find any merit in this revision. There are concurrent findings of fact of the courts below and the same are based upon sound reasons, hence cannot be disturbed by the revisional court.

The revision is dismissed and the order of conviction and sentence passed by the trial court is affirmed.