Habib Ahmad vs State Of U.P.And Anothers.
2022 Latest Caselaw 9986 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 444 of 2007
 

 
Revisionist :- Habib Ahmad
 
Opposite Party :- State Of U.P.And Anothers.
 
Counsel for Revisionist :- Manoj Kumar Mishra,Ran Vijay Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Revision called out. None appears to argue on behalf of the revisionist. 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 19.04.2007 passed by the learned Chief Judicial Magistrate, Ambedkar Nagar in Criminal Case No.2072 of 2005 (State Vs. Ubedullah), arising out of Crime No.092 of 2005 lodged at Police Station Kotwali Akbarpur, District Ambedkar Nagar thereby convicting the accused-respondent under Sections 377 and 354 IPC and sentencing him to undergo 6 years maximum rigorous imprisonment and fine of Rs.10,000/- and in case of non-payment of fine, 6 months additional imprisonment. It was further directed that all the sentences will run concurrently.

3. The complainant-revisionist has filed the present revision for enhancement of the sentence awarded to the accused-respondent.

4. The incident took place on 27.04.2005 at 2 p.m. 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, convicted and sentenced the accused-respondent under the appropriate sections of the IPC.

5. 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/-