Ram Yagya vs State Of U.P. And 10 Ors.
2022 Latest Caselaw 907 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 479 of 2002
 

 
Revisionist :- Ram Yagya
 
Opposite Party :- State Of U.P. And 10 Ors.
 
Counsel for Revisionist :- Rishad Murtaza,Alok Singh,Md.Altaf Mansoor
 
Counsel for Opposite Party :- Govt.Advocate,R.C. Pandey
 

 
Hon'ble Dinesh Kumar Singh,J.

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

2. The present revision has been filed against the judgement and order dated 26.4.2002 passed by the Ist Additional Sessions Judge, Faizabad in Session Trial No.810 of 1997, arising out of Case Crime No.189 of 1994, under Sections 147, 148, 149, 323, 324, 427 IPC, Police Station Kotwali Bikapur, District Faizabad, whereby the trial court acquitted the accused-respondent nos.2 to 11 for the aforesaid offences.

3. The incident took place in the year 1994. The judgment and order of the trial court is dated 26.4.2002. This revision was filed in the year 2002 and thus, it has remained pending for the last 20 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 11 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 :- 8.4.2022

Rao/-