Dr. Harish Chandra Singh vs State Of U.P. And Others
2022 Latest Caselaw 379 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1480 of 2003
 
Revisionist :- Dr. Harish Chandra Singh
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Ashwini Kumar Awasthi,Manish Tiwary
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Rishab Singh, Advocate holding brief of Sri Ashwimini Kumar Awasthi, learned counsel for the revisionist and Sri Sanjay Kumar Singh, learned A.G.A. for the State.

This revision has been filed against the judgement and order of acquittal dated 22.03.2003 passed by Additional Sessions Judge/Fast Track Court No.3, Varanasi in Sessions Trial No. 522/1995 whereby opposite parties no. 2 to 7 have been acquitted under Sections 147, 148, 323/149, 324/149, 336, 427 I.P.C.

Shri Vinod Kant submits that the present revision is of the year, 2003 and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

After having gone through the judgment and order passed by the court below and also perusal of the record and the arguments advanced by learned counsel for the revisionist and learned Additional Advocate General, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 1.4.2022

Arvind