State Of U.P. vs Soti And Another
2022 Latest Caselaw 11072 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 3989 of 2003
 

 
Revisionist :- State of U.P.
 
Opposite Party :- Soti And Another
 
Counsel for Revisionist :- V.S. Misra
 
Counsel for Opposite Party :- A.G.A.,O.P. Malviya
 

 
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 order and judgment dated 10.09.2003 passed by Additional Sessions Judge, Fast Track Court No.2, Mirzapur in Sessions Trial No. 255 of 2020 whereby, opposite parties have been acquitted from the offence punishable under Section 306 I.P.C allowing the application 28-kha of the opposite parties for reexamination of PW-1 and PW-2 under Section 311 Cr.P.C.

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

Nirmal Sinha