Mukundi Lal vs Jeet Lal And Others
2022 Latest Caselaw 3204 ALL

Citation : 2022 Latest Caselaw 3204 ALL
Judgement Date : 17 May, 2022

Allahabad High Court

Mukundi Lal vs Jeet Lal And Others on 17 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 85 of 1996
 

 
Revisionist :- Mukundi Lal
 
Opposite Party :- Jeet Lal And Others
 
Counsel for Revisionist :- R.P.Dubey
 
Counsel for Opposite Party :- S.N.Singh,S.N.Vishwakarma
 

 
Hon'ble Umesh Kumar,J.

1. Called in revise. None appeared to press this revision and the delay condonation application. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 01.07.1996 passed by Additional Civil Judge-II, (Senior Division), Jaunpur in Case No.66 of 1996 (State Versus Jeet Lal and others) whereby the accused-respondent nos. 1 to 4 have been acquitted of the charges under Sections 323, 325, 504 and 506 I.P.C. Being aggrieved, revisionist preferred present revision with some delay.

3. This revision has been filed beyond time.

4. 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.

5. Criminal revision as well as delay condonation application are dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 17.5.2022

MN/-