Omkar vs State Of U.P. And Another
2022 Latest Caselaw 3948 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 90
 

 
Case :- CRIMINAL REVISION No. - 4974 of 2006
 

 
Revisionist :- Omkar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- S.A. Saroj,Mohan Kumar
 
Counsel for Opposite Party :- Govt. Advocate,R.C. Yadav
 

 
Hon'ble Suresh Kumar Gupta,J.

List revised. None is present on behalf of the revisionist. Learned A.G.A. is present.

Heard learned A.G.A. and perused the record.

This revision has been filed against the judgment and order dated 17.7.2006 passed by the Additional Sessions Judge, Court No.,2 Azamgarh in S.T. No. 154 of 2001 acquitting the opposite party no. 2 of charges under Sections 323, 504, 506, 497 I.P.C. and 3 (1) 12 of the S.C./S.T. Act in case crime no. 140 of 2000, P.S.- Tahbarpur, District- Azamgarh.

Today none has appeared on behalf of the revisionist. The matter is pertaining to the year, 2006 and thus 16 years have already passed.

After considering the submission advanced by the learned A.G.A. and perused the record, it appears impugned judgment/order has been passed after proper appraisal of the material available on record and thus, there is no irregularity, impropriety and perversity in the judgment/order of the court below. Therefore, the revision is devoid of merit and is liable to be dismissed.

The revision is dismissed.

Interim order, if any, is vacated.

Order of this Court be communicated to court below for necessary compliance.

Lower court record, if any, shall be transmitted to the court below concerned.

Order Date :- 24.5.2022

Anuj Singh