Mohd.Iliyas vs State Of U.P.And 3 Ors.
2022 Latest Caselaw 912 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 664 of 2004
 

 
Revisionist :- Mohd.Iliyas
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Raza Zaheer
 
Counsel for Opposite Party :- Govt.Advocate,Chaudhary Mohd. Kashif
 

 
Hon'ble Dinesh Kumar Singh,J.

1. No one has put in appearance on behalf of the revisionist to press this revision even in revised call. However, Sri Ran Vijay Singh, learned AGA is present.

2. The present revision has been filed against the judgement and order dated 17.9.2004 passed by the Additional Sessions Judge, Court No.29, Barabanki in Session Trial No.184 of 2001, arising out of Case Crime No.126 of 2000, under Sections 307/34, 504, 506 IPC, Police Station Masauli, District Barabanki, whereby the trial court acquitted the accused-respondent nos.2 to 4 for the aforesaid offences.

3. The incident took place in the year 2000. The judgment and order of the trial court is dated 17.9.2004. This revision was filed in the year 2004 and thus, it has remained pending for the last 18 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 4 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/-