Basu Deo Singh vs State Of U.P. & Others
2011 Latest Caselaw 4165 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL REVISION No. - 776 of 2002
 

 
Petitioner :- Basu Deo Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Umesh Vats,B.N. Singh
 
Respondent Counsel :- Govt. Advocate,Imranullah,Kameshwar Singh,Satish Trivedi
 

 
Hon'ble Yogesh Chandra Gupta,J.

List is revised. None is present for the revisionist.

This revision has been filed against the order of acquittal of some of the accused in Sessions Trial No. 89 of 1999 (State Vs. Vishwanath Singh and others), under Sections 302 307,147, 148, 149, 504 & 506 I.P.C., Police Station-Kotwali, District Ballia. For the admission of this revision, the record of the Sessions Trial is needed and the same was also summoned from the lower Court but the same has not been received despite reminders. It is apparent from the record that some of the accused persons were convicted in the aforesaid Sessions Trial. The possibility of their filing the appeal against their conviction and summoning of the lower Court record in such appeal cannot be ruled out. Learned AGA was repeatedly asked to find out and report to the Court as to whether any appeal was preferred by the persons convicted in the matter, but the learned AGA has failed to inform the Court as directed.

Learned AGA prays for two weeks' further time for providing the information as sought by the Court.

The time, as prayed, is allowed.

List immediately thereafter.

Order Date :- 26.8.2011

NS