Shitla Prasad vs The State Of U.P.And Another
2022 Latest Caselaw 1517 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 116 of 2007
 

 
Revisionist :- Shitla Prasad
 
Opposite Party :- The State Of U.P.And Another
 
Counsel for Revisionist :- Sheo Prakash Singh
 
Counsel for Opposite Party :- Govt.Advocate,Shiwa Kant Tiwari
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the revisionist and Sri Vipul Gupta, learned AGA.

2. The present revision has been filed against the judgement and order dated 30.11.2006 passed by the Additional Sessions Judge, Court No.3, Raebareli in Session Trial No.370 of 2005, arising out of Case Crime No.44 of 2005, under Section 306 IPC, Police Station Mohanganj, District Raebareli, whereby the trial court had acquitted the accused-respondent no.2 for the aforesaid offence.

3. The incident allegedly took place in the year 2005. The judgment and order of the trial court is dated 30.11.2006. This revision was filed in the year 2007 and thus, it has remained pending for the last 15 years.

4. The trail court after considering the prosecution case, evidence lead by the parties and the submissions advanced on behalf of the prosecution and defence, had acquitted the accused-respondent no.2 for the aforesaid offence. Therefore, this Court is of the view that the trial court has not committed any error of law, facts or evidence for which it requires any interference with the finding of facts recorded by the trial court in exercise of its revisional power under Section 397 read with Section 401 Cr.P.C.

5. In view thereof, the present revision has no force. It is accordingly dismissed.

Order Date :- 26.4.2022

Rao/-