Sheo Balak vs Vidhawati And 6 Ors.
2022 Latest Caselaw 2303 ALL

Citation : 2022 Latest Caselaw 2303 ALL
Judgement Date : 7 May, 2022

Allahabad High Court

Sheo Balak vs Vidhawati And 6 Ors. on 7 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 109 of 2008
 

 
Revisionist :- Sheo Balak
 
Opposite Party :- Vidhawati And 6 Ors.
 
Counsel for Revisionist :- Mohd. Mustfa Khan,Arvind Kumar Gautam,Rakesh Sharma
 
Counsel for Opposite Party :- Govt. Advocate,Mahfooz Alam
 

 
Hon'ble Dinesh Kumar Singh,J.

1. List has been revised. No one appears either for the revisionists 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 06.12.2007 passed by the learned Sessions Judge, Barabanki in Criminal Appeal No.10 of 2007.

3. By means of the judgment and order in question, the learned Sessions Judge, 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 Section 500 IPC and quashed the order dated 11.07.2007 passed by the trial Court.

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/-