Rampal vs Additional Session Judge Court ...
2022 Latest Caselaw 10517 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 53 of 2009
 

 
Revisionist :- Rampal
 
Opposite Party :- Additional Session Judge Court No-6 Hardoi
 
Counsel for Revisionist :- Parasram Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 12-12-2006 passed by the learned Additional Sessions Judge, Court No. 6, Hardoi in Sessions Trial No. 632/1998, under sections 302/34 I.P.C., Police Station-Sandila, district-Hardoi, whereby the learned trial court has acquitted the respondents no. 2 to 4 for the offence under sections 302/34 I.P.C.

4. The impugned Judgment is of the year 2006, 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. The delay in filing the revision has not been condoned yet.

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

Order Date :- 17.8.2022

AKS