America Prasad vs State Of U.P. And 2 Ors.
2022 Latest Caselaw 2088 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 41 of 2008
 

 
Revisionist :- America Prasad
 
Opposite Party :- State Of U.P. And 2 Ors.
 
Counsel for Revisionist :- Manoj Kumar Misra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present revision has been filed against the judgement and order dated 08.01.2008 passed by the Special Judge (SC/ST Act), Gonda in Session Trial No.87 of 1993, arising out of case Crime No.210 of 1993, under Sections 324/34, 323/34, 325/34, 506 IPC and Section 3 (i) (x) SC/ST Act, Police Station Kotwali Dehat, District Gonda, whereby the Trial Court had acquitted accused-respondent nos.2 and 3 for the aforesaid offences.

2. The incident allegedly took place in the year 1993. The judgment and order of the Trial Court is dated 08.01.2008. 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 nos. 2 and 3 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/-