Smt. Gulab Devi vs State Of U.P.And Another
2022 Latest Caselaw 2086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 9 of 2008
 

 
Revisionist :- Smt. Gulab Devi
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Revisionist :- Gaurav Misra
 
Counsel for Opposite Party :- Govt. Advocate,A.S. Parihar
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present revision has been filed against the judgement and order dated 24.10.2007 passed by the Additional Sessions Judge, Room No. 1, Pratapgarh in Session Trial No.257 of 2000, arising out of case Crime No.101 of 1998, under Sections 323, 324, 504, 506 IPC and 3 (1) (10) SC/ST Act, Police Station Mandhata, District Pratapgarh, whereby the Trial Court had acquitted accused-respondent no.2 for the aforesaid offences.

2. The incident allegedly took place in the year 1998. The judgment and order of the Trial Court is dated 24.10.2007. This revision was filed in the year 2008 and thus, it has remained pending for the last 14 years.

3. The Trial Court after considering the prosecution case, evidence lead by the parties and the submissions advanced on behalf of the prosecution and defence, had acquitted the accused-respondent no.2 for the aforesaid offences. Therefore, this Court is of the view that the Trial Court has not committed any error of law, facts or evidence for which it requires any interference with the finding of facts recorded by the Trial Court in exercise of its revisional power under Section 397 read with Section 401 Cr.P.C.

4. In view thereof, the present revision has no force. It is accordingly dismissed.

[Dinesh Kumar Singh, J.]

Order Date :- 5.5.2022

Santosh/-