Lal Husain vs State Of U.P.And Others
2022 Latest Caselaw 22831 ALL

Citation : 2022 Latest Caselaw 22831 ALL
Judgement Date : 23 December, 2022

Allahabad High Court

Lal Husain vs State Of U.P.And Others on 23 December, 2022

Bench: Surendra Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1536 of 2010
 

 
Revisionist :- Lal Husain
 
Opposite Party :- State Of U.P.And Others
 
Counsel for Revisionist :- S.K. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Surendra Singh-I,J.

List revised. None present for the revisionist. None present on behalf of opposite party nos. 2 to 5 as well. Learned A.G.A. is present on behalf of the State.

This revision has been filed against the impugned judgment and order dated 01.02.2010 passed by the Additional Sessions Judge/FTC Court no. 3, Basti, vide which the Trial Court had acquitted the accused, Imamuddin, Mohd. Mohasin and Shaisunisha under Section 323, 336, 504, 506, 427 I.P.C.

Heard learned A.G.A. and perused the lower court record record including the impugned judgment and order dated 01.02.2010.

There is no illegality, irregularity, impropriety or jurisdictional error in the impugned judgement and order. There is no ground to allow the criminal revision.

It is dismissed, accordingly.

Let the lower court record be sent back to the Trial Court.

Order Date :- 23.12.2022

Brijesh Maurya