Sita Ram vs State Of U.P. And Others
2022 Latest Caselaw 4145 ALL

Citation : 2022 Latest Caselaw 4145 ALL
Judgement Date : 25 May, 2022

Allahabad High Court

Sita Ram vs State Of U.P. And Others on 25 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 226 of 2007
 
Revisionist :- Sita Ram
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- R.P. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri R.P.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 09.11.2006 passed by the Additional Session Judge, Fast Track Court No.3, Basti in Session Trial No. 248/1997 State Versus Kishore Chaudhari and others, under Section 323/24 and 324/34 I.P.C. Police Station Baghauli, District Basti in Case Crime No. 12-A/1997, acquitting the accused persons namely Kishor Chaudhari, Satya Narain and Ghishiyawan and exonerating them from the charges under Sections 323/34/324/34 I.P.C.

Shri Vinod Kant submits that the present revision is of the year 2007 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