Anand Prakash Srivastava vs Devendra Kumar And 6 Others.
2022 Latest Caselaw 909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 112 of 2000
 

 
Revisionist :- Anand Prakash Srivastava
 
Opposite Party :- Devendra Kumar And 6 Others.
 
Counsel for Revisionist :- M.Bajpai
 
Counsel for Opposite Party :- Govt Advocate,Shishir Pradhan
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard and perused the record.

2. This Criminal Revision under Section 397/401 CrPC has been filed, impugning the judgment and order dated 05.02.2000 passed by the VIIth Additional Sessions Judge, Raebareli in Sessions Trial Nos.10 of 1994, 245 of 1995 and 251 of 1997.

3. Vide the impugned judgment and order learned trial Court, while acquitting respondents, Devendra Kumar, Dileep Kumar, Smt. Kusum Srivastava and Smt. Shiv Devi under Sections 201 and 406 IPC read with Section 3/4/6 Dowry Prohibition Act, convicted them under Sections 498-A IPC and sentenced one year rigorous imprisonment. Accused-respondents, Smt. Kusum Srivastava and Smt. Shiv Devi have also been convicted under Section 304-B IPC and sentenced seven years rigorous imprisonment. Accused-respondents Dileep Kumar and Devendra Kumar have also been convicted under Section 304-B IPC and sentenced ten years rigorous imprisonment respectively.

4. Vide the impugned judgment and order, the learned Trial Court has also acquitted respondents, Virendra Kumar Srivastava and Smt. Nirmala alias Bitta of charges under Sections 498-A, 304-B, 406 and 201 IPC read with Section 3/4/6 Dowry Prohibition Act.

5. This Court considers that the impugned judgment and order passed by the learned trial Court is well reasoned and, there is no error in it, either of fact or law and, the same has been passed after considering and analyzing the evidence on record.

6. Hence, this revision is dismissed.

Order Date :- 8.4.2022

MVS/-