Shakuntala Devi vs State Of U.P. And 3 Ors
2022 Latest Caselaw 1663 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 205 of 2007
 

 
Revisionist :- Shakuntala Devi
 
Opposite Party :- State Of U.P. And 3 Ors
 
Counsel for Revisionist :- B.P. Nigam
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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. However, learned AGA is present.

2. The present revision has been filed against the judgement and order dated 22.12.2006 passed by the Additional Sessions Judge/Fast Track Court-4, Hardoi in Session Trial No.205 of 2004, under Sections 302, 307, 427 IPC, Police Station Mallawan, District Hardoi, whereby the trial court had acquitted the accused-respondent nos.2 to 4 for the aforesaid offences.

3. The incident allegedly took place in the year 2002. The judgment and order of the trial court is dated 22.12.2006. 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 nos.2 to 4 for the aforesaid offences. 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 :- 27.4.2022

Rao/-