Pahup Singh vs State Of U.P.And Another
2022 Latest Caselaw 1538 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 131 of 2007
 

 
Revisionist :- Pahup Singh
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Revisionist :- Qazi Vakil Ahamd
 
Counsel for Opposite Party :- Govt.Advocate,Sumit K. Srivastava
 

 
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 1.7.2006 passed by the Additional sessions Judge/FTC, Room No.11, Pratapgarh in Session Trial No.284 of 2003, arising out of Case Crime No.440 of 2001, under Section 4/5 Explosive Substances Act, Police Station Kotwali Nagar, District Pratapgarh, whereby the trial court had acquitted the accused-respondent no.2 for the aforesaid offence.

3. The incident allegedly took place in the year 2001. The judgment and order of the trial court is dated 1.7.2006. 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/-