Ramakant Shukla vs State Of U.P.
2022 Latest Caselaw 1978 ALL

Citation : 2022 Latest Caselaw 1978 ALL
Judgement Date : 4 May, 2022

Allahabad High Court

Ramakant Shukla vs State Of U.P. on 4 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 12 of 2009
 

 
Revisionist :- Ramakant Shukla
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Salik Ram Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard Mr.Ashwini Kumar Singh, learned A.G.A. for the State.

2. Present revision has been filed against the judgment and order dated 20.12.2008 passed by learned Additional Sessions Judge/F.T.C. No.3, Pratapgarh in Sessions Trial No.540 of 2004 arising out of Case Crime No.1 of 1994 whereby the accused-applicant has been acquitted of the offence under Section 307/34 IPC and convicted under Section 30 of the Arms Act.

3. Trial Court after considering the facts and circumstances, evidence and submission of the prosecution and the defence did not find that the charge of Section 30 of the Arms Act was proved against the accused-respondent. Trial Court had convicted two other co-accused under Section 307/34 IPC.

4. This Court has perused the impugned judgment and order carefully and does not find that the trial Court has committed any error of fact, evidence or law, which requires an interference by this Court in exercise of its revisional jurisdiction under Section 397/401 Cr.P.C.

5. Thus, the revision being without merit and substance is hereby dismissed.

(Dinesh Kumar Singh, J.)

Order Date :- 4.5.2022

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