Raj Kishore vs The State Of U.P.
2022 Latest Caselaw 10521 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 326 of 2009
 

 
Revisionist :- Raj Kishore
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- A.P. Singh Vishen
 
Counsel for Opposite Party :- G.A.
 

 
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 14-05-2009 passed by the learned Additional Sessions Judge/F.T.C., Court No. 5, Gonda in Sessions Trial No. 49/2009, arising out of Case Crime No. 249/1998, under sections 307/323 I.P.C., Police Station-Kotwali Dehat-district-Gonda.

4. The learned trial court after considering the evidence brought on record and submissions on behalf of the prosecution and defence did not find the guilt proved against the accused-respondents for offence under sections 307 and 323 I.P.C. and acquitted them for the charge for said offences. This court has considered the impugned Judgment and order and finds that the trial court has not committed any error in appreciating the evidence or error of law. The view taken by the learned trial court is plausible one.

5. This court, therefore, does not find any ground to interfere with the impugned Judgment and order dated 14-05-2009. The revision is dismissed.

Order Date :- 17.8.2022

AKS