Rameshwar Prasad Dube vs Additional Judicial Magistrate ...
2022 Latest Caselaw 8315 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 373 of 2003
 

 
Applicant :- Rameshwar Prasad Dube
 
Opposite Party :- Additional Judicial Magistrate Ixth Pratapgarh.And Another.
 
Counsel for Applicant :- Dr.G.P.Tripathi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 21.06.2003 passed by the Additional District & Sessions Judge/FTC-I, Sultanpur in Sessions Trial No.232 of 2002, arising out of Crime No.74-A of 1992, under Sections 325, 323 and 504 IPC lodged at Police Station Akhandnagar, District Sultanpur.

No one has put in appearance on behalf of the revisionist to press this revision.

2. The occurrence happened on 27.04.1992. 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 Sections 325, 323 read with 34 and 504 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 :- 27.7.2022

MVS/-