Abdul Kalam vs The State Of U.P.And 9 Ors.
2022 Latest Caselaw 9985 ALL

Citation : 2022 Latest Caselaw 9985 ALL
Judgement Date : 11 August, 2022

Allahabad High Court

Abdul Kalam vs The State Of U.P.And 9 Ors. on 11 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 218 of 2008
 

 
Revisionist :- Abdul Kalam
 
Opposite Party :- The State Of U.P.And 9 Ors.
 
Counsel for Revisionist :- Vijai Vikram,Praveen Singh
 
Counsel for Opposite Party :- Govt.Advocate,A.R.Masoodi
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Revision called out. None appears to argue on behalf of the revisionists. I have heard learned Additional Government Advocate, representing respondent-State, and gone thorough the record.

2. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 31.03.2008 passed by the learned Additional Sessions Judge (F.T.C. 4), Lucknow in Sessions Trial No.737 of 2005, arising out of Crime No.031 of 2005 lodged at Police Station Aminabad, District Lucknow.

3. The incident took place on 24.03.2005 at 9.40. night. By means of the judgment and order in question, the learned trial Court, after considering the evidence on record and taking into consideration the submissions made on behalf of the prosecution and the defence, did not find any offence having been committed by the accused-respondents and, therefore, acquitted them of the charges levelled under the aforesaid sections 148 read with Section 436, 149, 336 read with Section 149, 323 read with Section 149, 325 read with Section 149, 109, 353 read with Section 149, 427 read with 149 IPC by giving them benefit of doubt.

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/-