Madik Manik Lal vs State Of U.P.And 6 Ors.
2022 Latest Caselaw 7691 ALL

Citation : 2022 Latest Caselaw 7691 ALL
Judgement Date : 21 July, 2022

Allahabad High Court

Madik Manik Lal vs State Of U.P.And 6 Ors. on 21 July, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 197 of 2005
 

 
Revisionist :- Madik Manik Lal
 
Opposite Party :- State Of U.P.And 6 Ors.
 
Counsel for Revisionist :- Sushil Kumar Singh
 
Counsel for Opposite Party :- Govt.Advocate,Pawan Kumar Tiwari,Rudra Mani Shukla
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order 22.01.2005 passed by the Additional District & Sessions Judge/F.T.C. Ist in Sessions Trial No.371 of 2002 (State Vs. Sudama Tiwari and 5 others), acquitting respondents-accused 2 to 7 of charges under Sections 147, 148, 323, 307 and 504 IPC, Crime No.352A of 1998 lodged at Police Station Kotwali Amethi, District Sultanpur.

2. 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 the aforesaid sections of the 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 :- 21.7.2022

MVS/-