Ram Sunder And 2 Others vs State Of U.P. Thru. Secretary Home ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 1138 of 2018
 

 
Revisionist :- Ram Sunder And 2 Others
 
Opposite Party :- State Of U.P. Thru. Secretary Home And 3 Others
 
Counsel for Revisionist :- Vidya Prasad Nagaur
 
Counsel for Opposite Party :- Govt. Advocate,Harish Chandra
 

 
Hon'ble Dinesh Kumar Singh,J.

C.M. Application No. 118658 of 2018

1. This application seeks condonation of delay of 20 years and 1 month to challenge the judgment and order dated 26.06.1998 passed by the IIIrd Additional District and Sessions Judge, Sultanpur in Sessions Trial No.139 of 1992 whereby the accused-respondents had been acquitted of charges leavelled against them under Sections 323 and 504 IPC.

2. This Court finds extraordinary delay and latches in approaching this Court to challenge the order of acquittal. Thus, this application is rejected.

On Memo.

Since the application for condoning delay has been rejected, the memo of revision is also dismissed.

Order Date :- 4.4.2022

MVS/-