Gulab Dutt vs State Of U.P. And Others
2016 Latest Caselaw 6458 ALL

Citation : 2016 Latest Caselaw 6458 ALL
Judgement Date : 6 October, 2016

Allahabad High Court

Gulab Dutt vs State Of U.P. And Others on 6 October, 2016

Bench: Amar Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 2753 of 2006
 

 
Revisionist :- Gulab Dutt
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Revisionist :- Ajatshatru Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Amar Singh Chauhan,J.

List revised. None appears on behalf of revisionist whereas learned AGA is present.

I have perused the record.

The revisionist Gulab Dutt has preferred this revision against the judgement and order dated 15.2.2006, passed by the Additional Chief Judicial Magistrate, Court No. 1, Bijnor in Criminal Case No. 1887 of 2003 (State vs. Munesh and others) arising out of Case Crime No. 428 of 2000 under sections 323, 325, 504, 506 IPC, Police Station Chandpur, District Bijnor whereby the accused persons have been acquitted of the charges levelled against him.

It is submitted by the learned AGA that as per the provisions of Section 401(3) Cr.P.C., this Court is not empowered to convert the finding of acquittal into one of conviction. It cannot be said that the finding recorded by the sessions is based on non-consideration or perverse appreciation of the evidence. There is no manifest error of law in the judgement.

Having considered the submissions of learned AGA, legality, propriety and correctness of the order impugned, I am of the view that the revision is liable to be dismissed.

The revision is accordingly dismissed.

Order Date :- 6.10.2016

Puspendra