Ram Manohar vs State Of U.P.
2022 Latest Caselaw 3509 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 503 of 2008
 

 
Revisionist :- Ram Manohar
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Sanjay Tripathi,Rajesh Kumar Pandey
 
Counsel for Opposite Party :- G.A.,Anil Kr. Tiwari,V.S.Tripathi
 

 
Hon'ble Dinesh Kumar Singh,J.

Application No.86549 of 2008

1. This application seeks condonation of delay of 1 year 4 months and 18 days in filing the revision.

2. None has appeared either on behalf of the revisionist or private respondent, though learned AGA is present for the State-respondent.

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

4. 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 31.01.2008 passed by the Additional Sessions Judge/FTC-I, Court No. 10, District Sultanpur in Sessions Trial No.127 of 1992, arising out of Crime No.1093 of 1990 lodged at Police Station Kotwali Nagar, District Sultanpur with respect to an incident which took place 25.12.1990.

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 307/34 and 504 IPC.

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/-