Kishan Lal vs Chandra Pal And Others
2022 Latest Caselaw 2675 ALL

Citation : 2022 Latest Caselaw 2675 ALL
Judgement Date : 12 May, 2022

Allahabad High Court

Kishan Lal vs Chandra Pal And Others on 12 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 3263 of 2004
 

 
Revisionist :- Kishan Lal
 
Opposite Party :- Chandra Pal And Others
 
Counsel for Revisionist :- Haridwar Singh
 

 
Hon'ble Umesh Kumar,J.

Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by the judgment and order dated 08.07.2004 passed by learned Additional Sessions Judge/F.T.C. Court No.5, Agra, in S.T. No. 347 of 2001 arsing out of Case Crime No. 223 of 1996 under Section 429, 436, 427 I.P.C. Police Station- Barhan, District- Agra, whereby the learned Additional Sessions Judge acquitted the accused-opposite parties.

Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

Dismissed. Interim order, if any, stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 12.5.2022

S.Verma