Mahendra Pratap Yadav vs State Of U.P.And Another
2022 Latest Caselaw 1843 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 32 of 2007
 

 
Revisionist :- Mahendra Pratap Yadav
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Revisionist :- O.P.Yadav
 
Counsel for Opposite Party :- Govt.Advocate,S.P. Singh Somvanshi
 

 
Hon'ble Dinesh Kumar Singh,J.

1.No one has put in appearance on behalf of the revisionist to press this revision. However, Sri Ashwani Kumar Singh, learned AGA and Sri S.P. Singh Somvanshi appear for respondents.

2. The present revision has been filed against the judgement and order dated 23.2.2006 passed by the Additional Sessions Judge/FTC-II, Pratapgarh in Session Trial No.483 of 2004, arising out of Case Crime No.96 of 2003, under Section 436 IPC, Police Station Aashpur Devasara, 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 20036. The judgment and order of the trial court is dated 23.2.2006. 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 :- 29.4.2022

Rao/-