Ishtiyaq vs State Of U.P. And 6 Ors.
2022 Latest Caselaw 1757 ALL

Citation : 2022 Latest Caselaw 1757 ALL
Judgement Date : 28 April, 2022

Allahabad High Court

Ishtiyaq vs State Of U.P. And 6 Ors. on 28 April, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 431 of 2007
 

 
Revisionist :- Ishtiyaq
 
Opposite Party :- State Of U.P. And 6 Ors.
 
Counsel for Revisionist :- D.P.Singh
 
Counsel for Opposite Party :- G.A
 

 
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 30.6.2007 passed by the Additional Sessions Judge, Hardoi in Session Trial No.764 of 2006, arising out of Case Crime No.215A of 2005, under Sections 323/149, 324/149, 504, 506 IPC, Police Station Pihani, District Hardoi, whereby the trial court had acquitted accused-respondent nos.2 to 7 for the aforesaid offences.

3. The incident allegedly took place in the year 2005. The judgment and order of the trial court is dated 30.6.2007. This revision was filed in the year 200 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 7 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/-