Sanju @ Raj Kumar vs State Of U.P. And Others
2022 Latest Caselaw 15117 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1963 of 2009
 

 
Revisionist :- Sanju @ Raj Kumar
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Anil Kumar Ojha
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mayank Kumar Jain,J.

Case called out in the revised list.

No one appears for the revisionist whereas learned A.G.A. is present.

Heard learned A.G.A. and perused the record.

This criminal revision has been filed against the judgement and order dated 28.02.2009 passed by Additional Sessions Judge Sonbhadra in Session Trial No.89 of 2006 (State Vs. Rajendra Singh and another) whereby the opposite party nos. 2 and 3 were acquitted under Sections 307, 302, 323, 504, 506 I.P.C. and under Section 25 Arms Act.

Learned A.G.A. submits that trial court has considered all the aspect relating to the matter and has passed the impugned judgement in right perspective. Thus, the revision is liable to be dismissed.

Perusal of the impugned judgment goes to show that, learned court below has considered the oral as well as documentary evidence and has appreciated the evidence available on record in a rightful manner. The trial court has also recorded its reason while acquitting the opposite party nos. 2 and 2. The impugned judgement and order does not suffer from any illegality or jurisdictional error so as to warrant interference in exercise of revisional jurisdiction. More so, the revisionist is not present to press this revision even in the revised calls.

The criminal revision, is accordingly, dismissed both for want of prosecution as well as on merits.

Interim order, if any, stands vacated.

However, revisionist shall be at liberty to file recall/restoration application in case any cause of action survives.

Order Date :- 21.10.2022/AKT