Smt. Fatima Begum vs State Of U.P.And 2 Ors.
2022 Latest Caselaw 9991 ALL

Citation : 2022 Latest Caselaw 9991 ALL
Judgement Date : 11 August, 2022

Allahabad High Court

Smt. Fatima Begum vs State Of U.P.And 2 Ors. on 11 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 277 of 2008
 

 
Revisionist :- Smt. Fatima Begum
 
Opposite Party :- State Of U.P.And 2 Ors.
 
Counsel for Revisionist :- Suresh 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.

2. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 15.03.2008 passed by the learned Additional District Judge, Court No. 5, Pratapgarh in Sessions Trial No.383 of 1999, arising out of Crime No.021-A of 1947 lodged at Police Station Kotwali Lalganj, District Pratapgarh.

2. The incident took place on 15.01.1997 at around 3 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 452, 323, 504 and 506 IPC.

3. 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/-