Pankaj Kumar vs Raghunath
2022 Latest Caselaw 3508 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 472 of 2008
 

 
Revisionist :- Pankaj Kumar
 
Opposite Party :- Raghunath
 
Counsel for Revisionist :- Ajai Kumar Nigam
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 19.06.2008 passed by the Judicial Magistrate, Unnao in Complaint Case No.811 of 2004.

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 Section 506 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/-