State Of U.P. vs Smt. Seema Singh
2022 Latest Caselaw 3517 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 193 of 2001
 
Revisionist :- State of U.P.
 
Opposite Party :- Smt. Seema Singh
 
Counsel for Revisionist :- Addl. G.A.
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the opposite party.

Heard Sri Vinjay Prakash Sahu, learned A.G.A. for the State-revisionist.

This revision has been filed against the judgment and order dated 09.02.2001 passed by VIIIth Additional Sessions Judge, Jaunpur in Criminal Appeal No. 2/2001 (Smt. Seema Singh Versus State of U.P.) against the judgment and order dated 18.12.2000 of the trial court.

I have gone through the judgment and order passed by the appellate court as well as by the court below and also perused the record. I have also considered the arguments advanced by the learned counsel for the revisionist.

In view of the above, after having gone through both the judgments and orders under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgments and orders under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 19.5.2022

Arvind