Lal Ji vs State Of U.P.
2022 Latest Caselaw 2773 ALL

Citation : 2022 Latest Caselaw 2773 ALL
Judgement Date : 13 May, 2022

Allahabad High Court

Lal Ji vs State Of U.P. on 13 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 471 of 2008
 

 
Revisionist :- Lal Ji
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Puspendra Kumar Singh
 
Counsel for Opposite Party :- G.A.,A.P. Singh
 

 
Hon'ble Dinesh Kumar Singh,J.

C.M. Application No.82437 of 2008

1. This application seeks condonation of delay in filing the revision.

2. There is a delay of 3 months 26 days.

3. Cause shown is sufficient to condone the delay.

4. Allowed. Accordingly, the delay in filing the revision is hereby condoned.

On Memo

1. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 30.01.2008 passed by the Additional Sessions Judge/FTC VIIth, Pratapgarh in Sessions Trial No. 211 of 2007.

2. 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-respondent and, therefore, acquitted him of the charges levelled under Sections 323 and 504 IPC read with Sections 3(i)(x) SC/ST Act by giving 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 :- 13.5.2022

MVS/-