Ramagya Pandey vs The State Of U.P.And Another
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HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 38 of 2007
 

 
Revisionist :- Ramagya Pandey
 
Opposite Party :- The State Of U.P.And Another
 
Counsel for Revisionist :- Abhishek Ranjan,Prabha Kant Singh
 
Counsel for Opposite Party :- Govt.Advocate,G.P. Singh,R.T. Singh Chauhan
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present revision has been filed against the judgement and order dated 15.11.2006 passed by the Additional Sessions Judge/Special Judge (E.C. Act), Court No.9, Sultanpur in Session Trial No.361 of 1996, under Section 304 IPC and Section 39/40 Indian Electricity Act, Police Station Motigarpur, District Sultanpur, whereby the trial court had acquitted the accused-respondent no.2 for the aforesaid offences.

3. The incident allegedly took place in the year 1993. The judgment and order of the trial court is dated 15.11.2006. 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 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/-