Mohamad Salim vs State Of U.P.And 3 Ors.
2022 Latest Caselaw 2305 ALL

Citation : 2022 Latest Caselaw 2305 ALL
Judgement Date : 7 May, 2022

Allahabad High Court

Mohamad Salim vs State Of U.P.And 3 Ors. on 7 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 136 of 2008
 

 
Revisionist :- Mohamad Salim
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Ramesh Chandra,Abid Ali
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. List has been revised. Learned counsel for the revisionist is not present, 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 Additional Sessions Judge/FTC, Court No. 10, Pratapgarh in Sessions Trial No. 546 of 2005, arising out of Crime No.080 of 2005.

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 307/34, 323/34, 504 and 506(2) 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/-