Sahdev And Others vs State Of U.P.
2022 Latest Caselaw 861 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 5409 of 2004
 
Revisionist :- Sahdev And Others
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- R. Chandra Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised. No one has appeared on behalf of the revisionists. Learned A.G.A. for the State is present.

This revision has been filed challenging the judgment and order dated 08.12.2004 passed by learned Additional Sessions Judge, Fast Track Court No. 3, Azamgarh, dismissing Criminal Appeal No. 43 of 2001, preferred against the judgment and order dated 20.11.2001 passed by the learned Judicial Magistrate-Ist, Court No. 16, Azamgarh in Criminal Case No. 2221 of 2001, convicting and sentencing the revisionists under Sections 323, 324, 352, 504 I.P.C. with a maximum punishment of six months simple imprisonment along with a fine of Rs. 900/- each, with default stipulation.

Learned A.G.A. submits that the present revision is of the year, 2004 and it appears that due to efflux of time the revisionists and their counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and orders passed by the courts below, therefore, the present revision may be dismissed.

I have gone through the judgment and order passed by the appellate court as well as by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A. Further no one appeared on behalf of revisionists to assist the Court pointing out any illegality or infirmity in both the judgments and orders passed by the courts below.

In view of the above, after having gone through both the judgments and orders under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgments and orders under challenge, and further there appears force in the argument of the learned A.G.A. that due to efflux of time the revisionists and their counsel have lost interest in pursuing the matter, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Interim order, if any, stands discharged.

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.

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

The file is consigned to record.

Order Date :- 8.4.2022 /Mustaqeem.