Saidunnisa vs State Of U.P And Another
2022 Latest Caselaw 1749 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 436 of 2007
 

 
Revisionist :- Saidunnisa
 
Opposite Party :- State Of U.P And Another
 
Counsel for Revisionist :- Shatrughan Yadav
 
Counsel for Opposite Party :- G.A
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present revision has been filed against the judgement and order dated 1.6.2007 passed by the Additional District and Sessions Judge, Ambedkar Nagar in Session Trial No.117 of 2005, arising out of Case Crime No.143 of 2005, under Sections 376, 504 IPC, Police Station Ibrahimpur, District Ambedkar Nagar, whereby the trial court had acquitted accused-respondent no.2 for the aforesaid offences.

3. The incident allegedly took place in the year 2005. The judgment and order of the trial court is dated 1.6.2007. 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 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 :- 28.4.2022

Rao/-