Raj Kumar Singh @ Guddoo Singh vs The State Of U.P.And 11 Ors.
2022 Latest Caselaw 8259 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 548 of 2006
 

 
Revisionist :- Raj Kumar Singh @ Guddoo Singh
 
Opposite Party :- The State Of U.P.And 11 Ors.
 
Counsel for Revisionist :- Rajiva Dubey
 
Counsel for Opposite Party :- Govt.Advocate,S.K. Maurya
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision under Section 397 read with Section 401 Cr.P.C. has been filed impugning the judgment and order dated 01.08.2006 passed by Special Judge/Additional Sessions Judge, Kheri in Sessions Trial No.656 of 2001 arising out of Case Crime No.172 of 2001 under Sections 147, 148, 323/149, 307/149, 504, 506(2) IPC, Police Station Kheri, District Kheri.

2. Learned trial Court has convicted the accused-respondent No.2 to 12 as under: Accused-Bhagwaan Bux Singh, Kalyan Singh, Ravinder Singh @ Baudam Singh, Veerpal, Naresh, Rakesh, Rana Singh, Vijay Singh, Jagroop, Patirakhan Singh and Muninder Singh have been convicted for offences under Sections 147, 148, 323/149, 307/149, 504, 506(2) IPC and each accused has been sentenced to undergo rigorous imprisonment of 6 months for offence under Section 147 IPC; one year for offence under Section 148 IPC; 3 years for offence with fine of Rs.1,000/- under Section 307/149 IPC; 6 months for offence under Section 323/149 IPC; 3 months for offence under Section 504 IPC and 6 months for offence under Section 506(2) IPC.

3. This incident took place on 24.06.2001. Trial Court after considering the evidence on record has sentenced the accused as mentioned above. This court in exercise of revisional jurisdiction does not find that there is any error of law or jurisdiction committed by learned trial Court in sentencing the accused as mentioned above.

4. This revision being devoid of merit and substance is hereby dismissed.

(Dinesh Kumar Singh, J.)

Order Date :- 27.7.2022

prateek