Jogendra Singh vs Balvir Singh And 6 Others
2022 Latest Caselaw 1851 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 73 of 2007
 

 
Revisionist :- Jogendra Singh
 
Opposite Party :- Balvir Singh And 6 Others
 
Counsel for Revisionist :- Vivek Shrotria,A.M.Shukla
 
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 5.12.2006 passed by the Additional Sessions Judge/FTC-4, Lakhimpur Kheri in Session Trial No.566 of 2005, arising out of Case Crime No.95A of 1999, under Sections 147, 148, 323, 324, 325, 307, 504, 506 IPC, Police Station sampurna Nagar, District Kheri, whereby the trial court had acquitted the accused-respondent nos.1 to 6 for the aforesaid offences.

2. The incident allegedly took place in the year 1999. 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.

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.1 to 6 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.

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

Order Date :- 29.4.2022

Rao/-