State Of U.P. vs Nanhu Ram And 19 Others
2023 Latest Caselaw 23085 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:169960
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 3961 of 2014
 

 
Revisionist :- State of U.P.
 
Opposite Party :- Nanhu Ram And 19 Others
 
Counsel for Revisionist :- Narendra Kr. Singh Yadav,A.G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.

Supplementary affidavit filed on behalf of the State-revisionist today in the Court, is taken on record.

Heard learned A.G.A. for the State revisionist and perused the material available on record.No one appears on behalf of the opposite parties.

This criminal revision under Section 397/401 Cr.P.C. has been filed by the State for setting aside the impugned judgment and order dated 01.10.2014 passed by the Additional Sessions Judge/Special Judge, (SC/ST Act), Ghazipur in Sessions Trial No. 125 of 1999 (State of U.P. Vs. Mustafa & Others), arising out of Case Crime No. 158 of 1996, under Sections 147, 323/149, 336/149, 452, 325/149, 504 I.P.C. and Section 3(1)10 SC/ST Act, Police Station Dildarnagar, District Ghazipur, whereby the concerned Sessions Judge has rejected the application filed under Section 321 I.P.C.

Today on the matter being taken up, learned A.G.A. for the State-revisionist has placed a copy of the judgment and order dated 30.03.2018 passed by the learned Special Judge, The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, Ghazipur , whereby all the accused opposite parties Nos. 2 to 20 have been acquitted of the charges levelled against them.

In view of the above, this criminal revision has become infructuous and is accordingly, dismissed.

Order Date :- 23.8.2023

Abhishek Singh