Sanjeev Verma vs State Of U.P.
2022 Latest Caselaw 4135 ALL

Citation : 2022 Latest Caselaw 4135 ALL
Judgement Date : 25 May, 2022

Allahabad High Court

Sanjeev Verma vs State Of U.P. on 25 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1699 of 2002
 
Revisionist :- Sanjeev Verma
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Deepak Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Deepak Kumar Srivastava, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Sanjay Kumar Singh, learned A.G.A. for the State.

This revision has been filed against the order dated 11.10.2002 passed by the learned Additional Sessions Judge, Shahjahanpur Court No.6 in Criminal Appeal No. 43/1999 Sanjeev Vs. State of U.P. under Sections 379, 411 I.P.C., Police Station Kotwali Sadar Bazar, District Shahjahanpur, by which the appeal has been dismissed and upholding the conviction order dated 30.11.1999 passed by the Chief Judicial Magistrate, Shahjahanpur in Case No. 2092 of 1995, State Vs. Sanjeev Verma in which the revsiionist has been acquitted under Section 379 I.P.C. but the revisionist has been punished for offence under Section 411 I.P.C. with fine of Rs. 1000/-.

Shri Vinod Kant submits that the present revision is of the year 2002 and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

After having gone through the judgment and order passed by the court below and also perusal of the record and the arguments advanced by learned counsel for the revisionist and learned Additional Advocate General, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 25.5.2022

Arvind