Ram Pravesh vs State Of U.P. And 2 Others
2022 Latest Caselaw 2407 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 205 of 2015
 

 
Appellant :- Ram Pravesh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- M.N. Pathak
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list.

No one appears on behalf of the appellant to press this appeal.

Heard Sri S.B. Maurya, learned counsel for the State.

Lower court records have been received. This Court has perused the same.

The present appeal has been filed against the judgment and order dated 15.10.2014 passed by Special Judge, (S.C./S.T. Act), Court No.3, Deoria in Special Trial No.25 of 2007 (State of U.P. Vs. Rakesh Mishra and another) by which the opposite party nos. 2 and 3 namely Rakesh Mishra and Sunil Mishra have been acquitted for the charges levelled against them under Section 323/34, 504 and 506 IPC and Section 3(1)10 SC/ST Act.

Having considered the totality of the circumstances of the present case, I am of the opinion that the view taken by the trial court in acquitting the accused-opposite party nos.2 and 3 does not suffer from any perversity or illegality. Hence no interference is called for in the impugned judgment of the trial court.

The present Criminal Appeal is rejected, accordingly.

Office is directed to communicate this order within two weeks from today to the court concerned for information and follow-up action.

(Samit Gopal, J.)

Order Date :- 9.5.2022

Gaurav