Ved Vyas Mishra vs State Of U.P.
2022 Latest Caselaw 2787 ALL

Citation : 2022 Latest Caselaw 2787 ALL
Judgement Date : 13 May, 2022

Allahabad High Court

Ved Vyas Mishra 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 No. - 669 of 2008
 

 
Revisionist :- Ved Vyas Mishra
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Jaleel Ahmad,O.N. Tripathi,S.C. Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision has been filed against the judgment and order dated 18.10.2008 passed by Addl Sessions Judge/F.T.C. 4, Faizabad in Sessions Trial No.5 of 2007 under Sections 147, 323/149, 307/149, 148, 332 IPC.

2. Trial Court after considering the facts, evidence and submission as well as defence did not find the charges under Sections 147, 323/149, 307/149, 332 IPC against accused-respondent Nos.2,4,5, 67, 8, 10, 11 and charges under Sections 147, 148, 323/149, 307/149, 332 IPC proved against the accused-respondent Nos.3, 9, 12 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 18.10.2008. 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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