Ram Raj Verma vs State Of U.P.And 3 Ors.
2022 Latest Caselaw 9987 ALL

Citation : 2022 Latest Caselaw 9987 ALL
Judgement Date : 11 August, 2022

Allahabad High Court

Ram Raj Verma vs State Of U.P.And 3 Ors. on 11 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 292 of 2007
 

 
Revisionist :- Ram Raj Verma
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Jay Prakash Singh Vats
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Revision called out. None appears to argue on behalf of revisionist. Heard learned Additional Government Advocate, representing respondent no.1-State, and gone through the record

2. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 21.02.2007 passed by the learned Additional Sessions Judge/FTC, Court No. 10, Pratapgarh in Sessions Trial No.133 of 2006, arising out of Crime No.0116 of 2004 lodged at Police Station Patti, District Pratapgarh.

3. The incident took place on 02.07.2004 at around 8 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, did not find any offence having been committed by the accused-respondents and, therefore, acquitted them of the charges levelled under Sections 323/34, 504 and 326 IPC.

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/-