Ram Ratan Singh And Others vs State Of U.P. And Another
2022 Latest Caselaw 20302 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 3437 of 2011
 

 
Revisionist :- Ram Ratan Singh And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- P.K. Singh
 
Counsel for Opposite Party :- Govt. Advocate,K.K. Tripathi
 

 
Hon'ble Om Prakash Tripathi,J.

Learned counsel for the revisionists is present.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 7.7.2011 passed by Additional District and Session Judge, Court No.1, Ramabai Nagar in S.T. No.411 of 2007 State vs. Ram Ratan Singh and others, under Section 498-A, 304B IPC and 3/4 Dowry Prohibition Act, P.S. Bhoganipur, District Ramabai Nagar allowing the application of prosecution being application no.165Ka for framing alternative charge under section 302 read with section 149 IPC.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Session Trial is 15 years old.

In view of the above, this criminal revision is accordingly, dismissed.

Inform court concerned through District Judge, Ramabai Nagar, (Kanpur Dehat) to proceed further in the matter, if pending.

Interim order, if any, stands vacated.

Order Date :- 7.12.2022

Monika