Satya Narain Gupta vs State Of U.P.And 3 Others
2022 Latest Caselaw 1979 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 
Case :- CRIMINAL REVISION No. - 18 of 2007
 
Revisionist :- Satya Narain Gupta
 
Opposite Party :- State Of U.P.And 3 Others
 
Counsel for Revisionist :- Pradeep Kumar Singh Vatsa
 
Counsel for Opposite Party :- Govt.Advocate,Rajeev Kumar Tripathi
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision has been filed against the judgment and order dated 12.10.2006 passed by Additional Sessions Judge, Court No.9, Faizabad in Sessions Trial No.27 of 2005 arising out of Case Crime No.388 of 2001 whereby the accused-respondents were acquitted of the offence registered under Section 307/34 IPC.

2. Trial Court after considering the facts, evidence and submission as well as defence did not find the charge under Section 307/34 IPC proved against the respondents beyond reasonable doubt and, therefore, trial Court acquitted the accused-respondents in the aforesaid case.

3. I have perused the impugned judgment and order of the learned trial Court.

4. I do not find that the learned trial Court has committed any error of fact, evidence or law while passing the impugned judgment and order dated 12.10.2006. The incident is dated 04.05.2001. Almost 21 years have gone by since the date of incident. Even otherwise, it would not be proper to remand the case for retrial and, therefore, at this distant point of time, this Court does not find it to be a fit case for interference in exercise of revisional power under Section 397/401 Cr.P.C.

5. Thus, this revision being devoid of merit and substance is hereby dismissed.

Order Date :- 4.5.2022

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