Swami Nath vs State Of U.P.
2022 Latest Caselaw 3617 ALL

Citation : 2022 Latest Caselaw 3617 ALL
Judgement Date : 20 May, 2022

Allahabad High Court

Swami Nath vs State Of U.P. on 20 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 579 of 2008
 

 
Revisionist :- Swami Nath
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Anand Dubey
 
Counsel for Opposite Party :- G.A.,Ram Kewal Tripathi
 

 
Hon'ble Dinesh Kumar Singh,J.

C.M. Application No.97574 of 2008

1. This application seeks delay of 2 days in preferring the revision.

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

3. Allowed. Accordingly, the delay in preferring the revision is hereby condoned.

On Memo

1. This criminal revision, under Section 397/401 CrPC, arises out of judgment and order dated 23.07.2008 passed by the learned Additional Sessions Judge, Fast Track Court, Balrampur in Sessions Trial No.117 of 2004 arising out of 0183 of 2000 lodged at Police Station Kotwali Dehat, District Balrampur.

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 the Sections 323 IPC read with Sections 34, 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 :- 20.5.2022

MVS/-