Prahlad And Others vs State Of U.P.
2021 Latest Caselaw 8431 ALL

Citation : 2021 Latest Caselaw 8431 ALL
Judgement Date : 22 July, 2021

Allahabad High Court

Prahlad And Others vs State Of U.P. on 22 July, 2021

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 148 of 2002
 

 
Revisionist :- Prahlad And Others
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Vinod Prasad
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Umesh Kumar,J.

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

This criminal revision under Sections 397/401 Cr.P.C., has been filed against judgment and order dated 25.01.2002 passed by Additional Sessions Judge, Court No.5, Varanasi, dismissing Criminal Appeal No.163 of 1998 (Prahlad and others Versus State of U.P.) whereby he has confirmed the judgement and order dated 11.06.1998 passed by Civil Judge (Junior Division), Hawali, Varanasi in Criminal Case No.12 of 1998 (State Versus Prahlad and others), convicting and sentencing the accused-revisionist under Sections 323, 325 and 506 I.P.C. and sentencing revisionist no.1 to undergo six months under Section 323 I.P.C., one year's rigorous imprisonment under Section 325 I.P.C. with a fine of Rs.2,000/- and under Section 506 I.P.C. imprisonment for six month's and sentencing revisionist nos. 2 and 3 for probation for a period of one year. Being aggrieved the revisionists preferred present revision.

Having gone through the record, I find that there are concurrent findings. The revisionist nos. 2 and 3 were released on probation for a period of one year which period has already elapsed. The evidence on record was well discussed. There is no ambiguity in the orders passed by the courts below. There is no manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

The criminal revision is accordingly dismissed.

The accused-revisionist no.1, Prahlad is on bail. His bail and surety bonds are cancelled. The Chief Judicial Magistrate concerned shall cause him to be arrested and lodged in jail to serve out the sentence passed against him. The compliance shall be prepared within two months.

Certify this judgment to the lower Court immediately.

Order Date :- 22.7.2021

MN/-