Mhipal Singh vs State Of U.P.And 8 Ors.
2022 Latest Caselaw 2297 ALL

Citation : 2022 Latest Caselaw 2297 ALL
Judgement Date : 7 May, 2022

Allahabad High Court

Mhipal Singh vs State Of U.P.And 8 Ors. on 7 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 130 of 2008
 

 
Revisionist :- Mhipal Singh
 
Opposite Party :- State Of U.P.And 8 Ors.
 
Counsel for Revisionist :- M.K. Dixit,Ram Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Ashik Ali,Manoj Kumar Dixit,R.C. Gupta,Rajesh Kumar
 

 
Hon'ble Dinesh Kumar Singh,J.

1. List has been revised. None appears either for the revisionist or for the private respondents, though learned Additional Government Advocate is present for respondent-State.

2. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 17.09.2007 passed by the Additional Sessions Judge, FTC No. 29, Barabanki.

3. 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 147, 148, 324/149, 323/149, 504, 506/149 IPC.

4. 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 :- 7.5.2022

MVS/-