Smt. Ram Shree vs Addl. Principal Judge Family ...
2022 Latest Caselaw 18499 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- CRIMINAL REVISION No. - 224 of 2010
 

 
Revisionist :- Smt. Ram Shree
 
Opposite Party :- Addl. Principal Judge Family Court Lucknow And Another
 
Counsel for Revisionist :- Arun Saxena,Avadh Naresh Singh
 
Counsel for Opposite Party :- Govt. Advocate,Anand Kumar Srivastava
 

 
Hon'ble Mohd. Aslam,J.

None present for the revisionist as well as opposite party no.2.

From perusal of the order sheet, it appears that none is appearing on behalf of revisionist to press the revision.

Heard Sri Veer Raghav Chaubey, learned A.G.A. for the State and perused the record.

The instant revision has been preferred against the judgment dated 6.5.2010 passed by learned Additional Principal Judge, Family Court, Lucknow in Criminal Case No.1027 of 2022 (Smt. Ramshree vs. Mahesh Kumar Yadav), by which the application under Section 125 of Cr.P.C. was dismissed by appreciating the evidence and holding that the opposite party no.2 was living separately from her husband without just and reasonable cause.

Finding of fact is not perverse and based on evidence on record. The finding of fact which was based on the appreciation of evidence on record, which cannot be interfered in the revision, therefore, in such circumstances, I find that the impugned judgment and order of learned lower court dated 6.5.2010 is according to law and requires no interference. Accordingly, the instant revision is dismissed.

Order Date :- 22.11.2022

Anil K. Sharma