Meena Devi vs State Of U.P. And Others
2021 Latest Caselaw 8901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 3316 of 2012
 

 
Revisionist :- Meena Devi
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Rajeev Kumar Pandey
 
Counsel for Opposite Party :- Govt. Advocate,S.D. Singh Jadaun
 

 
Hon'ble Umesh Kumar,J.

None present for the revisionist except learned A.G.A.

The present criminal revision has been moved against the impugned judgment and order dated 10.9.2012 passed by learned Juvenile Justice Board, Chitrakoot, in case no. 15/XI/2012, under Section 302, 307 I.P.C. whereby opposite party no. 2, Sanjay and opposite party no.2, Km. Annu have been declared juvenile.

Heard learned A.G.A. and gone through the record.

Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

In view of above, the revision lack merit and is liable to be dismissed.

Accordingly revision is dismissed.

Interim order, if any, stands vacated.

Order Date :- 28.7.2021

S.Verma