Siya Ram Tewari vs State Of U.P.
2022 Latest Caselaw 10514 ALL

Citation : 2022 Latest Caselaw 10514 ALL
Judgement Date : 17 August, 2022

Allahabad High Court

Siya Ram Tewari vs State Of U.P. on 17 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 58 of 2009
 

 
Revisionist :- Siya Ram Tewari
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Nagendra B Singh
 
Counsel for Opposite Party :- Govt. Advocate,Salik Ram Tiwari
 

 
Hon'ble Dinesh Kumar Singh,J.

1. None appears for the revisionist to press this revision even in the revised call.

2. Learned A.G.A. is present for the State-respondent.

3. Present revision under section 397 Cr.P.C. read with section 401 Cr.P.C. has been filed against the Judgment and order dated 14-08-2008 passed by the learned Additional Sessions Judge/F.T.C., Court No. 11, Pratapgarh in Sessions Trial No. 305/2007, under sections147,323/34,452,308/34,504 and Section 506 I.P.C. whereby the learned trial court has acquitted the respondents no. 2 to 6.

4. The impugned Judgment is of the year 2008, but, this revision came to be filed in the 2009 and since then, no one has put in appearance on behalf of the revisionist to prosecute this revision.

5. In view thereof, this revision is dismissed on the ground of filing of its delay.

Order Date :- 17.8.2022

AKS