Allahabad High Court
Laksmi Narain vs State Of U.P. & Others on 12 July, 2010
Author: Ram Autar Singh
Bench: Ram Autar Singh
Court No. - 20 Case :- CRIMINAL REVISION No. - 1191 of 2002 Petitioner :- Laksmi Narain Respondent :- State Of U.P. & Others Petitioner Counsel :- R.B.L. Shukla,R.K. Dixit Respondent Counsel :- Govt. Advocate Hon'ble Ram Autar Singh,J.
This case has been taken up in the revised list. None appear for the revisionist and respondent no. 2.
Heard learned AGA for the respondent no. 1 and perused the record.
This Criminal Revision has been filed against the judgment and order dated 9.5.2002 passed by Additional Sessions Judge, Court No. 1, Fatehpur in Criminal Appeal No. 24 of 1997 (Laksmi Narain Vs. State) where under appeal has been dismissed and judgment and order dated 26.7.1997 passed by IInd Additional Civil Judge (Junior Division), Fatehpur in Criminal Case No. 1367 of 1996 has been upheld.
I have gone through the judgment and order passed by the appellate court and found no illegality or irregularity therein. The judgment passed by the court below cannot be said to be perverse.
Consequently, this revision lacks merit and is dismissed.
Order Date :- 12.7.2010 Manoj