Jagdish Prasad Yadav vs State Of U.P.
2022 Latest Caselaw 10516 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 414 of 2009
 

 
Revisionist :- Jagdish Prasad Yadav
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Ashok Kumar Srivastava
 
Counsel for Opposite Party :- G.A.,G.S. Yadav,S.A. Siddqui
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision under section 397 Cr.P.C. read with section 401 Cr.P.C. has been filed against the Judgment and order dated 06-03-2009 passed by the learned Additional Sessions Judge/F.T.C., Court No. 11, Pratapgarh in Sessions Trial No. 213/2007,arising out of NCR No. 13 of 2001, under sections 323 & 504 I.P.C., Police Station-Kotwali Patti, district-Pratapgarh,whereby the learned trial court has acquitted the respondents no. 2 & 3 for the offence under sections 323 & 504 I.P.C.

2. There is a delay of 24 days in filing the present revision, which has not been explained properly on behalf of revisionist.

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

Order Date :- 17.8.2022

AKS