Smt. Dukhraja vs State Of U.P. And 3 Ors.
2022 Latest Caselaw 10522 ALL

Citation : 2022 Latest Caselaw 10522 ALL
Judgement Date : 17 August, 2022

Allahabad High Court

Smt. Dukhraja vs State Of U.P. And 3 Ors. on 17 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 25 of 2010
 

 
Revisionist :- Smt. Dukhraja
 
Opposite Party :- State Of U.P. And 3 Ors.
 
Counsel for Revisionist :- Ravindra Kumar Yadav,Kamlesh Kumar
 
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 01-10-2009 passed by the learned Additional Sessions Judge/F.T.C., Court No. 29, Barabanki in Sessions Trial No. 330/2000,arising out of Case Crime No. 82/2009, under sections 323,325,504,506,452 I.P.C. and Section 3(1)(X of S.C./S.T. Act, Police Station-Subeha, district-Barabanki, whereby the learned trial court has acquitted the respondents no. 2 to 4 for the offences as mentioned above.

4. This court does not find any ground to interfere with the impugned order dated 01-10-2009. The revision is dismissed.

Order Date :- 17.8.2022

AKS