Ram Suresh vs State Of U.P. And Four Ors.
2022 Latest Caselaw 778 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 620 of 2003
 

 
Revisionist :- Ram Suresh
 
Opposite Party :- State Of U.P. And Four Ors.
 
Counsel for Revisionist :- Anil Kumar Pandey
 
Counsel for Opposite Party :- Govt.Advocate,Mohsin Iqbal
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the revisionist and the learned AGA.

2. The present revision has been filed against the judgement and order dated 5.11.2003 passed by the Additional Sessions Judge, Court No.29, Barabanki in Session Trial No.160 of 2003, arising out of Case Crime No.41-A of 2002, under Sections323/34, 504, 506, 326 IPC, Police Station Dewan, District Barabanki, whereby the trial court acquitted the accused-respondent nos.2 to 5 under the aforesaid offences.

3. The incident allegedly took place on 21.3.2002. FIR came to be registered by employing the provisions of Section 156(3) Cr.P.C. on 9.4.2002. The judgment and order of the trial court is dated 5.11.2003. This revision was filed in the year 2003 and thus, it has remained pending for the last 19 years.

4. Even otherwise, 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.2 to 5 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 interfere 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.

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

.

(Dinesh Kumar Singh, J.)

Order Date :- 7.4.2022/Rao/-