Virendra Singh vs State Of U.P. And Others
2022 Latest Caselaw 18189 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 2656 of 2009
 

 
Revisionist :- Virendra Singh
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Vivek Kumar Singh,Ajay Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mayank Kumar Jain,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State-respondents.

It is submitted on behalf of the revisionist that Government Appeal No. 8334 of 2009 was filed by the State against the judgment and order dated 27.05.2009, passed in Sessions Trial No. 85 of 2000 (State Vs. Mahipal and others), arising out of Case Crime No. 820 of 1999, under sections 147,148,149,307 and 302 I.P.C., P.S. Baraut, District Baghpat, which was rejected by this Court vide order dated 06.12.2016.

Learned A.G.A.submits that controversy raised in the present revision, has already been decided by this Hon'ble Court in Government Appeal No. 8334 of 2019,as such present revision is also liable to be decided on the same terms and conditions.

In view of the above, present criminal revision is dismissed.

Lower Court record be transmitted to concerned district court.

Order Date :- 21.11.2022

T.S.