Jawahir Ali vs State Of U.P.And 2 Ors.
2022 Latest Caselaw 1766 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 449 of 2007
 

 
Revisionist :- Jawahir Ali
 
Opposite Party :- State Of U.P.And 2 Ors.
 
Counsel for Revisionist :- R.A.Khan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1.The present revision has been filed against the judgement and order dated 12.6.2007 passed by the Additional Chief Judicial Magistrate, Shrawasti in Case No.5 of 2007, under Section 420 IPC, Police Station Sonawa, District shrawasti, whereby the trial court had acquitted accused-respondent nos.2 and 3 for the aforesaid offence.

2. The incident allegedly took place in the year 2003. The judgment and order of the trial court is dated 12.6.2007. This revision was filed in the year 2007 and thus, it has remained pending for the last 15 years.

3. 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 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.

4. In view thereof, the present revision has no force. It is accordingly dismissed.

Order Date :- 28.4.2022

Rao/-