Smt. Premwati vs State Of U.P.
2022 Latest Caselaw 3628 ALL

Citation : 2022 Latest Caselaw 3628 ALL
Judgement Date : 20 May, 2022

Allahabad High Court

Smt. Premwati 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 No. - 138 of 2009
 

 
Revisionist :- Smt. Premwati
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Anoop Kumar Upadhyay
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC, arises out of judgment and order dated 30.01.2009 passed by the learned Additional Sessions Judge/FTC-4, Gonda in Sessions Trial No.193 of 2007, arising out of Crime No.030 of 2005 lodged at Police Station Tarabganj, District Gonda with respect to an incident, which took place on 19.01.2005.

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-respondent and, therefore, acquitted him of the charges levelled under Sections 363, 366 and 376 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/-