Mohd. Latif vs State Of U.P.
2022 Latest Caselaw 3619 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 528 of 2008
 

 
Revisionist :- Mohd. Latif
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Rishi Pandey
 
Counsel for Opposite Party :- G.A.,Tung Nath Tiwari
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC, arises out of judgment and order dated 06.09.2008 passed by the Additional Sessions Judge/Fast Track Court No.7, Sitapur in Sessions Trial No.1089 of 2006 arising out of Crime No.065 of 2003 lodged at Police Station Talgaon, District Sitapur with respect to an incident, which took place 18.02.2007.

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 Sections 147, 148 and 307 IPC read with Sections 149, 504 and 506 IPC and accused-respondent, Moin has also been acquitted of charge levelled under Section 27/30 Arms Act 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 :- 20.5.2022

MVS/-