Paras Nath vs Prem Narayan Shukla And 2 Ors.
2022 Latest Caselaw 2301 ALL

Citation : 2022 Latest Caselaw 2301 ALL
Judgement Date : 7 May, 2022

Allahabad High Court

Paras Nath vs Prem Narayan Shukla And 2 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. - 135 of 2008
 

 
Revisionist :- Paras Nath
 
Opposite Party :- Prem Narayan Shukla And 2 Ors.
 
Counsel for Revisionist :- Rakesh Pathak
 
Counsel for Opposite Party :- Umesh Kumar Shukla
 

 
Hon'ble Dinesh Kumar Singh,J.

1. List has been revised. No one appears either for the revisionists or for the respondents.

2. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 04.10.2007 passed by the learned Sessions Judge, Balrampur in Sessions Trial No. 64 of 2007.

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 325 and 323 IPC by giving benefit of doubt.

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/-