Nisar vs State Of U.P. And Others
2022 Latest Caselaw 22829 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 2118 of 2008
 

 
Revisionist :- Nisar
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- S.K. Pundir,O.Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Surendra Singh-I,J.

List revised. None present for the revisionist. None present on behalf of the opposite parties.

Lower court record has been received.

This criminal revision has been instituted against the judgment and order dated 09.05.2008 passed by the Additional Sessions Judge, Court No. 10, Muzaffarnagar in Sessions Trial No. 795 of 2006 (State Vs. Akhtar and another) arising out of Case Crime No. 597 of 2005 under Section 307 read with Section 34 IPC, P.S. Jhinjhana, District Muzaffarnagar. By the impugned judgment and order, the trial court has acquitted the accused Akhtar and Chhotu from the charge under Section 307/34 IPC.

Learned AGA for the State has produced a copy of the order dated 24.02.2016 passed by the Division Bench of this Court in Government Appeal No. 7789 of 2008 (State Vs. Akhtar and another) relating to the Session Trial No. 795 of 2006. The Division Bench of this Court has rejected the government appeal filed against the impugned judgment and order.

Since the government appeal filed against the impugned judgment and order has been rejected by the Division Bench of this Court vide order dated 24.02.2016, there is no ground to continue this criminal revision.

Criminal revision is dismissed accordingly.

Let the lower court record be sent to the court concerned.

Order Date :- 23.12.2022

Pratima