Sunil Kumar Sharma vs State Of U.P.And 3 Ors.
2022 Latest Caselaw 11545 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 186 of 2004
 

 
Revisionist :- Sunil Kumar Sharma
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Brajendra Pratap Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. No one has put in appearance on behalf of the revisionist to press this revision even in revised call. However, Sri Ashwani Kumar Singh, learned AGA is present.

2. The present criminal revision has been filed against the judgement and order of acquittal dated 8.1.2004 passed by the Additional Session Judge/Fast Track Court No.1, Raibareli in S.T. No.84 of 1995, under Sections 323, 324, 504 and 506, whereby the learned trial court had acquitted respondent no.2 to 4 of the aforesaid offences.

3. I have gone through the judgement and order passed by the trial court.

4. The incident allegedly took place in the year 1994. The judgment and order of the trial court is dated 8.1.2004. This revision was filed in the year 2004 and thus, it has remained pending for the last 18 years.

5. The trial court after considering the evidence and taking into consideration the statements of the prosecution as well as defence witnesses, had acquitted respondent nos.2 to 4 of the offences as mentioned above. The view taken by the trial court is plausible one and it cannot be said that the judgement and order passed by the trial court acquitting the accused is perverse or manifestly incorrect. Therefore, this Court should not interfere with the impugned judgement and order passed by the trail court in exercise of revisional jurisdiction as there is no manifest error in it.

6. The revision without any merit and substance, is dismissed.

Order Date :- 29.8.2022

Rao/-