Satya Deo vs State Of U.P.And Others
2022 Latest Caselaw 18187 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 3830 of 2003
 

 
Revisionist :- Satya Deo
 
Opposite Party :- State Of U.P.And Others
 
Counsel for Revisionist :- K.K. Tripathi,Dheeraj Kumar Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. None appeared to press this revision even in revised call. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C. has been filed aggrieved by judgment and order dated 11.09.2003 passed by First Additional District and Sessions Judge, Ballia in Session Trial No. 102 of 1995 (State vs. Munna Bhar and others), under Sections 498A, 306, 201 IPC, Police Station Chitbaragaon, District Ballia, acquitting Opposite Parties No. 2 to 5 from the offence.

3. 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.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 21.11.2022

AK