Smt. Sadhana Tyagi vs State Of U.P. And Others
2022 Latest Caselaw 3845 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1579 of 2000
 

 
Revisionist :- Smt. Sadhana Tyagi
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Taha Bin Islam
 
Counsel for Opposite Party :- Govt. Advocate,Amit Daga
 

 
Hon'ble Umesh Kumar,J.

1.Notice issued to the revisionist to engage another counsel was duly served but despite service none has appeared on her behalf.

2. Heard learned A.G.A. and Sri Amit Daga, learned counsel for the opposite party nos.2 and 3 at a great length. In the circumstances, I myself have perused the record.

3. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 11.07.2000 passed by IVth Additional District Judge, Muzaffar Nagar in Criminal Appeal No.26 of 1999 (Ishwar Dutt and others Versus Smt.Sadhana Tyagi) whereby he allowed the appeal and set aside the judgement of conviction under Section 500 I.P.C. of opposite party nos. 2 and 3 and sentenced them of six months R.I. and fine of Rs.5000/- to each. Being aggrieved, revisionist preferred present revision.

4. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

5. Criminal revision is dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-