Vinod Kumar Dixit vs State Of U.P. And Another
2016 Latest Caselaw 2131 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 861 of 2007
 

 
Revisionist :- Vinod Kumar Dixit
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- R.P. Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate,A.K. Upadhyaya,Rajesh Pathak,Rajesh Tripathi
 
Hon'ble Abhai Kumar, J. 

List revised.

None is present to press this revision on behalf of revisionist.

Learned A.G.A for the State is present.

This is revision against the conviction. The revisionist are on bail. 

This revision has not been admitted so far.  The accused persons are also not got bail from the Court.

None is present to press this revision, so the revision is dismissed for non-prosecution . 

As per the law laid down by this Court, in the case of Jawahar Lal @ Jawahar Lal Jalaj Vs. The State of U.P. decided on 05.08.2015 passed in Case U/s 482/378/407 No. 1994 of 2011, the order in this revision be communicated to the court concerned through the District Judge, Budaun for execution of its judgement dated 01.07.1997 passed by Sessions Judge, Budaun, in Criminal appeal No. 21 of 1997 - (Ram Murti and others Vs. State of U.P).

Order Date :- 02.05.2016.

Vinod.