Anil Singh vs State Of U.P.And 3 Ors.
2022 Latest Caselaw 3515 ALL

Citation : 2022 Latest Caselaw 3515 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Anil Singh vs State Of U.P.And 3 Ors. on 19 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 48 of 2008
 

 
Revisionist :- Anil Singh
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Mahendra Pratap Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 10.01.2008 passed by the learned Additional Sessions Judge/Special Judge, Essential Commodities Act, Unnao in Sessions Trial No.670 of 2004, arising out of Crime No.0101 of 2004 lodged at Police Station Makhi, District Unnao with respect to an incident, which took place on 25.04.2004.

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, while convicting the respondents-accused under Sections 323/34 and 325/34 IPC and sentencing them for maximum term of 3 years rigorous imprisonment with fine stipulation, did not find any offence having been committed by them and, therefore, acquitted them of the charges levelled under Sections 147, 148, 308, 504 and 506 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/-