Arjun vs State Of U.P.
2023 Latest Caselaw 3738 ALL

Citation : 2023 Latest Caselaw 3738 ALL
Judgement Date : 6 February, 2023

Allahabad High Court

Arjun vs State Of U.P. on 6 February, 2023

Bench: Renu Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- CRIMINAL REVISION No. - 91 of 2018
 
Revisionist :- Arjun
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Puttu Lal Misra,Mohd. Naeem
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Renu Agarwal,J.

Learned counsel for the revisionist and learned AGA for the State-respondent are present.

Learned counsel for the revisionist stated that accused was convicted and punished for six months by judgment and order dated 29.01.2018 passed by learned Additional Sessions Judge, Court No.11, Sitapur and he has served out total period of conviction in jail, hence this revision has become infructuous and prays that same may be dismissed as infructuous.

In the aforesaid circumstances, the revision is dismissed as infructuous.

(Renu Agarwal,J.)

Order Date :- 6.2.2023

VKG

Download the LatestLaws.com Mobile App