Sarwar vs State Of U.P.
2022 Latest Caselaw 9113 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 206 of 2011
 

 
Revisionist :- Sarwar
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Saurabh Chandra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision under section 397 readwith section 401 Cr.P.C. has been filed impugning the Judgment and order dated 14-12-2010 passed by the learned Additional Chief Judicial Magistrate,IV, Faizabad in Criminal Case No., 370 of 2009, State Vs. Hasib and Others, Case Crime No. 196 of 2008, under sections 504/323/325/34 I.P.C., Police Station-Patranga district-Faizabad convicting and sentencing the revisionist under section 323 I.P.C. for three months and to pay a fine of Rs. 500/- and in default of payment of fine, seven days additional imprisonment readwith Judgment and Order dated 03-05-2011 passed by the learned Additional Sessions Judge, Court No. 3, Faizabad, in Criminal Appeal No. 17 of 2011(Hasib and Others Vs State of U.P.), rejecting the appeal filed against the aforesaid order of conviction.

2. The appellate court again re-appreciated the entire evidence and came to the same conclusion as arrived by the learned trial Court and dismissed the appeal of the accused-revisionist.

3. This court has considered the Judgments of the two courts below and does not find that the two courts below have committed any error of law or jurisdiction which warrants this court to interfere with concurrent findings recorded by the two courts below.

4. This revision is devoid of merit,which is hereby dismissed.

Order Date :- 3.8.2022

AKS