Gauri Shanker vs State Of U.P.
2022 Latest Caselaw 3507 ALL

Citation : 2022 Latest Caselaw 3507 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Gauri Shanker vs State Of U.P. on 19 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 462 of 2008
 

 
Revisionist :- Gauri Shanker
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Md. Shamshad Khan
 
Counsel for Opposite Party :- G.A.,J.K. Shukla,Ram Nayak Tripathi,Sharad Nandan Ojha
 

 
Hon'ble Dinesh Kumar Singh,J.

Application No.81126 of 2008

1. This application seeks condonation of delay of 20 days in filing the revision.

2. Reasons shown in the affidavit seem to be germane.

3. 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 21.05.2008 passed by the Additional District and Sessions Judge, Court No. 5, Pratapgarh in Sessions Trial No.225 of 1993, arising out of Crime No.08A of 1989 lodged at Police Station Aspur Deosara, District Pratapgarh with respect to an incident, which took place on 17.01.1989.

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-respondents and, therefore, acquitted them of the charges levelled under Sections 147 and 307/149 IPC 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 :- 19.5.2022

MVS/-