Smt. Rajeshwari vs State Of U.P.And 3 Ors.
2022 Latest Caselaw 2775 ALL

Citation : 2022 Latest Caselaw 2775 ALL
Judgement Date : 13 May, 2022

Allahabad High Court

Smt. Rajeshwari vs State Of U.P.And 3 Ors. on 13 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 66 of 2008
 

 
Revisionist :- Smt. Rajeshwari
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Vyas Narayan Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision has been filed against the judgment and order dated 17.11.2007 passed by Addl Sessions Judge/Court No.2, Sultanpur in Sessions Trial No.447 of 2005 arising out of Case Crime No.55A of 1999 under Sections 323, 325, 504, 506 IPC, Police Station Kotwali Dehat, District Sultanpur.

2. Trial Court after considering the facts, evidence and submission as well as defence did not find the charges under Sections 323, 325, 504, 506 IPC proved against the accused-respondents beyond reasonable doubt and, therefore, the Trial Court acquitted the accused-respondents in the aforesaid case.

3. I have perused the impugned judgment and order of the learned trial Court.

4. I do not find that the learned trial Court has committed any error of fact, evidence or law while passing the impugned judgment and order dated 05.08.2006. The incident is dated 20.02.1999. Almost 23 years have gone by since the date of incident. Even otherwise, it would not be proper to remand the case for retrial and, therefore, at this distant point of time, this Court does not find it to be a fit case for interference in exercise of revisional power under Section 397/401 Cr.P.C.

5. Thus, this revision being devoid of merit and substance is hereby dismissed.

(Dinesh Kumar Singh, J.)

Order Date :- 13.5.2022

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