Surya Kumar And Another vs State Of U.P. And Others
2023 Latest Caselaw 15068 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 91
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 101 of 2003
 

 
Revisionist :- Surya Kumar And Another
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Rajesh Shankar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None appears on behalf of the revisionist to press this revision.

Learned A.G.A. is present.

This criminal revision has been filed by the revisionist against the order dated 22.11.2002 passed by Additional Session Judge, Court No.10, Varanasi in Criminal Appeal No.215/2000, Surya Kumar and others vs. State of U.P. by which judgment and order dated 5.9.2000 passed by Special Chief Judicial Magistrate, has been confirmed and sentence of fine of Rs.2000/- has been awarded against the revisionist. The respondent no. 2 Chunnu Lal died during appeal but this appeal was not abated as yet as it is a case of fine only.

This revision is pending since 2003 i.e., 20 years as defective for want of certified copy of judgment dated 5.9.2000.

Perused the impugned order dated 5.9.2000, there appears no illegality, material irregularity and manifest error in the impugned order and no interference is required by this Court. The revision lacks merit and is liable to be dismissed.

The revision is accordingly, dismissed.

Copy of this order be sent to the Court concerned Special Chief Judicial Magistrate, Varanasi to take further action against the revisionist in the execution of the sentence.

Photocopy of the judgment filed in this revision, be also sent to the trial Court for reference.

Order Date :- 12.5.2023

Monika