Ashok Kumar Verma vs State Of U.P.And 2 Ors.
2022 Latest Caselaw 1847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 94 of 2007
 

 
Revisionist :- Ashok Kumar Verma
 
Opposite Party :- State Of U.P.And 2 Ors.
 
Counsel for Revisionist :- S.P.Singh Somvanshi
 
Counsel for Opposite Party :- Govt.Advocate,Gaurav Mishra,Om Prakash Vishwakarma
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present revision has been filed against the judgement and order dated 5.12.2006 passed by the Additional Sessions Judge, Court No.6, Pratapgarh in Session Trial No.583 of 2005, arising out of Case Crime No.21 of 2005, under Sections 323/34, 324/34, 352/34, 325/34, 307/34 IPC, Police Station Sanghipur, District Pratapgarh, whereby the trial court had acquitted the accused-respondent nos.2 and 3 for the aforesaid offences.

3. The incident allegedly took place in the year 2006. The judgment and order of the trial court is dated 5.12.2006. 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 and 3 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 :- 29.4.2022

Rao/-