Gyan Chand vs State Of U.P.
2022 Latest Caselaw 11291 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 659 of 2008
 

 
Revisionist :- Gyan Chand and another
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Tung Nath Tiwari,Vijai Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard and perused the record.

2. This criminal revision under Section 397/401 CrPC has been filed against the judgment and order dated 06.10.2008 passed by the learned Special Judge (SC/ST Act)/Additional Sessions Judge, F.T.C.2, Faizabad (now Ayodhyaji) in Sessions Trial No. 445 of 1998, arising out of Crime No.0203 of 1996, under Sections 323, 504 and 506 IPC read with Sections 3(i)(x) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act lodged at Police Station Inayatnagar, District Faizabad (now Ayodhyaji).

3. By means of the said impugned judgment and order, the learned trial Court, while acquitting the revisionists under Section 323 and 506 IPC read with Sections 3(i)(x) SC/ST Act by giving them benefit of doubt, found them guilty for offence under Section 504 IPC and imposed fine of Rs.2,000/- each and, in case of non-payment of the fine, one month's imprisonment. The prayer made in the revision is that the amount of fine, which the revisionists have deposited in compliance of the impugned judgment and order, may be directed to be refunded to them.

4. At the bar, revision no. 1, Gyan Chand is said to have died during pendency of the revision.

5. This Court does not find any ground to interfere in the impugned judgment & order and the same hereby upheld. The revision is dismissed having no merit and substance.

Order Date :- 25.8.2022

MVS/-