Ved Prakash Sharma vs State Of U.P. & Others
2016 Latest Caselaw 2589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 620 of 1997
 

 
Revisionist :- Ved Prakash Sharma
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- V. P. Srivastava,D.C. Mathur,R.K. Shukla
 
Counsel for Opposite Party :- A.G.A.,Anurag Khanna
 

 
Hon'ble Abhai Kumar, J.

This revision has been filed against the judgement and order dated 08.05.1997 passed by Vth Additional Sessions Judge, Bijnor in S.T. No. 47 of 1991 (State Vs. Wajahat & Ors.) and S.T. No. 644 of 1993 (State vs. Wajahat and Ors.), acquitting the opposite party no. 2 to 11 under Sections 147, 452, 302, 325, 436, 336 I.P.C.

Out of nine witnesses, six witnesses have become hostile and only revisionist and one Vimal Prakash Sharma had given direct evidence about the occurrence.  But no one came to support the prosecution case and even the relatives of the injured / revisionist including grand mother and cousin were also turned hostile. 

In the circumstances, learned counsel for the revisionist may take fresh instructions from the revisionist as the matter is of the year 1999.  In case revisionist still wants to contest the case, this matter be taken up for arguments on merits.

List on 27th May, 2016.

Order Date :- 13.5.2016

Vinod.