Janjeet vs State Of U.P. & Others
2015 Latest Caselaw 1694 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1094 of 1995
 

 
Revisionist :- Janjeet
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- R.P.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 15.7.1995 passed by the VIIIth Additional Sessions Judge, Mathura in Session Trial No. 301 of 1991, State Vs. Girja Shankar and others  under Sections 323, 324, 325 and 308 I.P.C, Police Station Sadabad, District Mathura, whereby by opposite party no.2 has been acquitted.

3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 7.8.2015

Ashish Pd.