Jagat Narain vs State Of U.P. Thru Principal Secy. ...
2022 Latest Caselaw 865 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 3772 of 2004
 
Revisionist :- Jagat Narain
 
Opposite Party :- State Of U.P. Thru Principal Secy. Home Lkw. And Ors.
 
Counsel for Revisionist :- S.F.A. Naqvi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

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

This revision has been filed challenging the order dated 24.07.2004 passed by learned Additional Sessions Judge, (Fast Track Court No. 2), Fatehpur in Session Trial No. 642 of 1992, acquitting the opposite parties No. 2 and 3 from the charges framed against them under Section 307/34 I.P.C. and convicting and sentencing the opposite party Nos. 4 and 5 under Section 307/34 I.P.C. with a maximum punishment of seven years rigorous imprisonment with a fine of Rs. 2,000/- 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 revisionist and his counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and order passed by the trial court, therefore, the present revision may be dismissed.

I have gone through the impugned order passed by the trial court 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 revisionist to assist the Court pointing out any illegality or infirmity in the impugned order passed by the trial court.

In view of the above, after having gone through the order under challenge, this Court comes to the conclusion that the same needs no interference as there is no illegality or infirmity in the order under challenge, and further there appears force in the argument of the learned A.G.A. that due to efflux of time the revisionist and his 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.