Diwakar Tripathi vs State Of U.P.
2022 Latest Caselaw 9983 ALL

Citation : 2022 Latest Caselaw 9983 ALL
Judgement Date : 11 August, 2022

Allahabad High Court

Diwakar Tripathi vs State Of U.P. on 11 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 563 of 2008
 

 
Revisionist :- Diwakar Tripathi
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- K.K. Tiwari,I.P. Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Revision called out. None appears to argue on behalf of the revisionist. Heard learned Additional Government Advocate, representing respondent-State, and perused the record.

2. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 23.07.2008 passed by the leaned Sessions Judge, Sultanpur in Sessions Trial No.169 of 1997, arising out of Crime No.0145 of 1996, under Sections 147, 148, 307/149, 323/149, 504 and 506 IPC lodged at Police Station Sangrampur, District Sulranpur.

3. The incident took place on 10.06.1996, at around 6 p.m. By means of the judgment and order in question, considering the evidence on record and taking into consideration the submissions made on behalf of the prosecution and the defence, some of the accused-respondents have been convicted and sentenced and some of the accused-respondents have been acquitted of the charges lavelled against them by the learned trial Court.

4. After perusing the judgment and order carefully, this Court does not find any error of law, fact or evidence, which requires any interference by this Court in exercise of revisional jurisdiction. Thus, the revision fails and is, accordingly, dismissed.

Order Date :- 11.8.2022

MVS/-