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Judgment
Vedpal, J.—Heard learned Counsel for the revisionist and learned AGA.
This criminal revision has been filed by the revisionist for setting aside the judgment and order dated 5.7.2010, passed by Addl. Sessions Judge, Court No. VII, Lucknow in Criminal Appeal No. 208 of 2007 and Judgment and order dated 9.8.2007 passed by Special C.J.M. (Customs) Lucknow in Case No. 90 of 2002.
It has been contended by learned Counsel for the revisionist that there was no reliable evidence against the revisionist though she has been convicted by the learned trial court and the conviction and sentence has been confirmed by the appellate court. That on the basis of the evidence, offence is not made out for which revisionist has been convicted.
In view of the above, the revision is admitted for hearing.
The revisionist was on bail during pendency of trial and appeal and she never misused the liberty of bail and at present she is on interim bail.
Revisionist is admitted to bail during the pendency of this revision on furnishing of a personal bond of Rs. 5000/- with two reliable sureties in the like amount to the satisfaction of the court concerned.
Let the lower court record be summoned within fifteen days from the date of receipt of requisition. List thereafter.