Amanullah vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23045 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:55968-DB
 
Court No. - 9
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 80 of 2023
 

 
Appellant :- Amanullah
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 3 Others
 
Counsel for Appellant :- Santosh Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Ajai Kumar Srivastava-I,J.

Heard.

This is an appeal by the Informant against the judgment of acquittal filed under Section 372 Cr.P.C.

This appeal has been filed by the Informant and not the victim. In view of the provision contained in first proviso to Section 372 Cr.P.C. read with Section 2(wa) of the Code, such an appeal can lie at the instance of victim but there is no mention of Informant therein, therefore, this appeal is not maintainable.

Accordingly, the appeal is dismissed.

Certified copy of the impugned judgment which has been filed with the appeal may be returned to the appellant as per rules of the Court.

(Ajai Kumar Srivastava-I,J.) (Rajan Roy,J.)

Order Date :- 23.8.2023

Shanu/-