Ram Shabad vs State Of U.P. And 6 Ors.
2022 Latest Caselaw 3322 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 594 of 2009
 

 
Revisionist :- Ram Shabad
 
Opposite Party :- State Of U.P. And 6 Ors.
 
Counsel for Revisionist :- Pankaj Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

None appears on behalf of the revisionist even in the revised call.

Heard learned A.G.A. for the State-respondents.

This revision under section 397 readwith section 401 Cr.P.C. has been filed against the Judgment and order dated 19-08-2009 passed by Special Judge, S.C./S.T. Act., Gonda in Special Sessions Trial No. 46 of 2006 arising out of Crime No. 117 of 2001, under sections 147, 436,323 readwith Sections 149,336,504 & 506 I.P.C. and 3(2)(4) of the S.C./S.T., Police Station-Itiyathok, district-Gonda.

Learned trial court vide order dated 19-08-2009 has acquitted the accused-respondents no. 2 to 7 of the charges under sections 147, 436,323 readwith Sections 149,336,504 & 506 I.P.C. and 3(2)(4) of the S.C./S.T. Act.

I have gone through the impugned Judgment of the trial court and and also the record.

Learned trial court after considering the arguments advanced by both the parties and analysing the evidence in detail has passed the impugned order. The incident is dated 05-08-2001. The impugned judgment has been passed in the year 2009. More than 13 years have gone by since then, and therefore, it would not be appropriate to direct the learned court below for re-examination of the witnesses at this distant point in time, therefore, this revision being without merit and substance, is hereby dismissed.

Order Date :- 18.5.2022

AKS