Smt.Phuljhara & Another. vs Rajneesh Prakash @ Rajjan And (4) ...
2012 Latest Caselaw 1995 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 308 of 2000
 

 
Petitioner :- Smt.Phuljhara & Another.
 
Respondent :- Rajneesh Prakash @ Rajjan And (4) Others.
 
Petitioner Counsel :- Janardan Prasad
 
Respondent Counsel :- G.A.
 

 
Hon'ble Ravindra Singh,J.

List is revised.

None appears on behalf of the respondents. Heard learned counsel for the revisionists and learned A.G.A. for the State of U.P.

From the perusal of the record it appears that by the impugned judgement, order of the conviction has been  passed in which some of the accused persons have been acquitted. Two revisions have been filed challenging the order of the conviction as well as the order by which the accused persons have been acquitted. Against the order of the conviction the accused persons have filed the Criminal Appeal No. 731 of 2000 and 758 of 2000, the same has been admitted, therefore,  the hearing of the above revision may also be done along with  the above mentioned criminal appeal.

In such circumstances, the present revision is admitted.

Order Date :- 21.5.2012

RPD