Bola Prasad vs Matra
2023 Latest Caselaw 23278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:171590
 
Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 829 of 1986
 

 
Revisionist :- Bola Prasad
 
Opposite Party :- Matra
 
Counsel for Revisionist :- Virendra Saran,Vinay Saran
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

1. List revised. None is present for the revisionist.

2. Learned A.G.A. for the State is present.

3. This criminal revision is preferred against judgment and order dated 20.02.1986 passed by IVth Additional Sessions Judge, Jaunpur in Sessions Trial No. 54 of 1982 State Vs. Matra @ Sri Narain and others convicting the accused under Sections 323, 324 read with Section 34 IPC.

4. Learned Trial Court has extended the benefit of probation to the accused and released them on probation for a period of one year for keeping peace and good behaviour and directed the accused to file personal bonds and surety bonds.

5. Aggrieved with the order and extending benefit of probation to the accused, the first informant has preferred this criminal revision.

6. The accused have also preferred criminal appeal No. 69 of 1986 Matra @ Shir Narain and others Vs. State of U.P. This criminal appeal has been decided by Co-ordinate Bench of this Court on 01.11.2012. The appeal has been dismissed and conviction and sentence have been maintained.

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

Order Date :- 24.8.2023

S.A.