Gurudeen vs The State Of U.P.
2022 Latest Caselaw 485 ALL

Citation : 2022 Latest Caselaw 485 ALL
Judgement Date : 4 April, 2022

Allahabad High Court

Gurudeen vs The State Of U.P. on 4 April, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 16 of 2009
 

 
Revisionist :- Gurudeen
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- Santosh Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

Delay condonation application

1. This application seeks condonation of delay of 1 day for filing revision.

2. Reason shown in the affidavit filed in support of the application seem to be germane.

3. Allowed. Accordingly, the delay is hereby condoned.

On memo

1. By way of this Criminal Revision under Section 397/401 CrPC, the revisionist has challenged the judgment and order dated 22.08.2008 passed by the Additional Sessions Judge/Fast Tract Court No.10, Pratapgarh whereby the accused-respondents had been acquitted of the charges levelled against them under Sections 323, 504 and 506 IPC.

2. Having gone through the impugned judgment and order and hearing the learned A.G.A., this Court does not find any error of law or fact committed by the learned trial Court. The judgment and order is well reasoned and, it does not require any interference by this Court.

3. Hence, the revision is dismissed.

Order Date :- 4.4.2022

MVS/-