Mohd. Muslim vs State Of U.P. And Another
2022 Latest Caselaw 2302 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 329 of 2008
 

 
Revisionist :- Mohd. Muslim
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Rajesh Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. List has been revised. No one appears for the revisionist, 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 29.05.2008 passed by the learned Additional Sessions Judge/F.T.C. Ist, Faizabad in Sessions Trial No.16 of 2003.

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, while convicting Santosh Singh under Section 307/34 IPC and sentencing him 8 years rigorous imprisonment with fine stipulation and Brijesh Singh under Section 307/34 IPC and sentencing him 5 years rigorous imprisonment with fine stipulation, convicting Ramhet Singh, Santosh Singh and Brijesh Singh under Sections 323/34 and 324/34 IPC for maximum sentence of one year's rigorous imprisonment, did not find any offence having been committed by the accused-respondent, Sahabdeen and, therefore, acquitted him from all charges levelled by giving him benefit of doubt.

3. 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/-