Lal Mohammad vs State Of U.P.
2022 Latest Caselaw 10027 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 
Case :- CRIMINAL REVISION DEFECTIVE No. - 665 of 2008
 
Revisionist :- Lal Mohammad
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Jay Prakash Singh Vats
 
Counsel for Opposite Party :- G.A.,Rishad Murtaza
 

 
Hon'ble Dinesh Kumar Singh,J.

Application No. 111923 of 2008

1.This application seeks condonation of delay of 1 month and 5 days in filing the revision.

2. Reasons shown in the affidavit filed in support of the application seem to be germane.

3. Allowed. Accordingly, the delay is hereby condoned.

Memo

1. None appears for the revisionist, though Ms. Aishwarya Mishra, learned counsel for the respondent nos. 2 to 5, is present.

2. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 04.07.2008 passed by the learned Additional Sessions Judge/F.T.C., Court No. 9, Pratapgarh in Sessions Trial No.13 of 2008 (State Vs. Rafi and others), arising out of Crime No.0225 of 2006, under Sections 307/109 IPC lodged at Police Station Patti, District Pratapgarh and prayer has been made to enhance the sentence awarded to the accused-respondents.

3. By means of the judgment and order in question, the learned trial Court, after considering the evidence on record and taking into consideration the submissions made on behalf of the prosecution and the defence, convicted the respondents under Section 307/34 IPC and sentenced them to undergo 7 years rigorous imprisonment with fine of Rs.3,000/- each and on non-payment of fine, 3 months additional rigorous imprisonment.

4. After perusing the judgment and order carefully, this Court does not find any error of law, fact or evidence, which requires any interference by this Court in exercise of revisional jurisdiction. Thus, the revision fails and is, accordingly, dismissed.

Order Date :- 11.8.2022 MVS/-