Ram Vilas vs The State Of U.P.And Another
2022 Latest Caselaw 10003 ALL

Citation : 2022 Latest Caselaw 10003 ALL
Judgement Date : 11 August, 2022

Allahabad High Court

Ram Vilas vs The State Of U.P.And Another on 11 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 278 of 2013
 

 
Revisionist :- Ram Vilas
 
Opposite Party :- The State Of U.P.And Another
 
Counsel for Revisionist :- Shiv Shanker,Haseen Jahan,Maneesh Kumar Singh,Mukesh Kumar Singh,Rajendra Kumar Rajbhar
 
Counsel for Opposite Party :- Govt.Advocate,B.D. Mishra,Farooq Ayoob
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the revisionist, learned A.G.A. for the State-respondent and Sri Farooq Ayoob, learned counsel for respondent no. 2.

2. Present revision under sections 397/401 Cr.P.C. has been filed against the Judgment and Order dated 18-05-2013 passed by the Special Judge,E.C. Act, Barabanki in Criminal Appeal No. 37/2009, Crime No. 31/2002, U/s 452, 326 & 506 I.P.C., Police Station-Satrikh, district-Barabanki, acquitting the accused-Munni Devi, U/s 452,326 I.P.C.

3. This court does not find any ground to interfere with the impugned order dated 18-05-2013 passed by the trial court. The revision is dismissed.

Order Date :- 11.8.2022

AKS