Jagdish Singh vs Rajendra Singh And Another.
2022 Latest Caselaw 1536 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 386 of 2007
 

 
Revisionist :- Jagdish Singh
 
Opposite Party :- Rajendra Singh And Another.
 
Counsel for Revisionist :- S.P.Tiwari
 

 
Hon'ble Dinesh Kumar Singh,J.

1. No one has put in appearance on behalf of the revisionist to press this revision even in revised call though the revision has remained pending since 2007. However, learned AGA is present.

2. The present revision has been filed against the judgement and order dated 30.4.2007 passed by the Additional Session Judge/FTC-1, Faizabad in Session Trial No.387 of 2004, arising out of Case Crime No.26 of 1999, under Sections 307, 504, 506 IPC, Police Station Bheti, District Ambedkar Nagar, whereby the trial court had acquitted the accused-respondent nos.2 and 3 for the offences under Sections 504 and 506 IPC and convicted under Section 307 IPC for six years rigorous imprisonment.

3. The incident allegedly took place in the year 1999. The judgment and order of the trial court is dated 30.4.2007. This revision was filed in the year 2007 and thus, it has remained pending for the last 17 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 nos.2 and 3 for the offences under Sections 504 and 506 IPC and convicted under Section 307 IPC for six years rigorous imprisonment. 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/-