Banke Singh vs Ram Nayan Upadhaya
2022 Latest Caselaw 10518 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 118 of 2003
 

 
Revisionist :- Banke Singh
 
Opposite Party :- Ram Nayan Upadhaya
 
Counsel for Revisionist :- Ajay Pratap Singh
 
Counsel for Opposite Party :- Vidya Bhushan Pandey
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 20.12.2002 passed by the learned Additional District & Sessions Judge/F.T.C. 1st, Sultanpur in Sessions Trial No.32 of 1992 (State Vs. Amar Bahadur Singh and others), arising out of Crime No.066 of 1990 lodged at Police Station Dostpur, District Sultanpur.

2. The incident allegedly took place on 19.05.1990 at around 10.30 in night. 32 years have gone-by since the date of alleged incident.

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, did not find any offence having been committed by the accused-respondents and, therefore, while convicting and sentencing accused, Amar Bahadur Singh and Jitendra Singh under Sections 307 read with Section 34 IPC and acquitting them of the charges levelled under the sections 147, 148 and 149 IPC, acquitted the respondents-accused of the charges levelled under the sections 147, 148, 149 and 307 IPC.

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 :- 17.8.2022

MVS/-