Basant Lal vs State Of U.P.
2022 Latest Caselaw 3780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 90
 

 
Case :- CRIMINAL REVISION No. - 292 of 1991
 

 
Revisionist :- Basant Lal
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- K R Singh,Kundan Kumar,Rajesh Kumar Soni,Ved Prakash
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Suresh Kumar Gupta,J.

List revised. None has put in appearance on behalf of the revisionist.

Perusal of the record indicates that notice was duly served upon the revisionist to engage another counsel.

As per office report date 07.03.2019, Sri Kundan Kumar, Ved Prakash and Rajesh Kumar Soni have filed Vakalatnama on behalf of the revisionist but no one has put in appearance on behalf of the revisionist today.

Record shows that the learned Special CJM, Allahabad vide judgment and order dated 01.09.1988 in Criminal Case No.1521 of 1983 holding the revisionist guilty and convicted him to sentence of 3 years rigorous imprisonment under Section 454 IPC, sentence of 2 years rigorous imprisonment under Section 380 IPC and to sentence of 1 year under Section 411 IPC and all the sentences were directed to run concurrently.

Aggrieved with the aforesaid order an appeal was filed by the revisionist before the I-Additional Sessions Judge, Allahabad being Criminal Appeal No.91 of 1988 (Basant Lal Vs. State) which vide judgment and order dated 14.02.1991 was partly allowed setting aside the conviction and sentence under Section 411 IPC but upholding the conviction and sentences under Sections 454 and 380 IPC.

Being aggrieved with the order of the Appellate Court dated 14.02.1991 the revisionist filed present revision.

Matter is pertaining to the year 1991, as such 30 years have already passed.

Today no one has put in appearance on behalf of the revisionist.

By efflux of time the matter has become infructuous. Consequently, this revision is hereby dismissed as having become infructous.

Office is directed to communicate this order to the Trial Court concerned for necessary compliance.

Lower Court record, if any, shall be sent back.

Order Date :- 23.5.2022

Shahroz