Lala Ram vs State Of U.P. And Others
2022 Latest Caselaw 11056 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 2379 of 2003
 

 
Revisionist :- Lala Ram
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Ravindra Singh
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. None appeared to press this revision even in revised call. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgement and order dated 17.05.2003 passed by Additional Sessions Judge, Court No. 2, Aligarh in Sessions Trial No. 521 of 2000 connected with Session Trial No. 617 of 2000, whereby Opposite Parties No. 2 to 6 have been acquitted from the offences punishable under Sections 304-B, 498A IPC and 3/4 Dowry Prohibition Act.

3. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 23.8.2022

AK