Umeshwar Singh vs State Of U.P.And 8 Ors.
2022 Latest Caselaw 486 ALL

Citation : 2022 Latest Caselaw 486 ALL
Judgement Date : 4 April, 2022

Allahabad High Court

Umeshwar Singh vs State Of U.P.And 8 Ors. on 4 April, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 558 of 2004
 

 
Revisionist :- Umeshwar Singh
 
Opposite Party :- State Of U.P.And 8 Ors.
 
Counsel for Revisionist :- Avadhesh Kumar,V.K.Srivastava
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. List has been revised.

2. None has put in appearance on behalf of the revisionist, though the matter is listed peremptorily.

3. By way of this Criminal Revision under Section 397/401 CrPC, the revisionist has challenged the judgment and order dated 28.09.2004 passed by the Sessions Judge, Lakhimpur Kheri whereby the accused-respondents had been acquitted of the charges levelled against them under Sections 147, 148, 324 read with Section 149 and 506 IPC.

4. 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.

5. Hence, the revision is dismissed.

Order Date :- 4.4.2022

MVS/-