Allahabad High Court
Shyam Baboo Gupta vs State And Others on 19 September, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 1026 of 1992 Revisionist :- Shyam Baboo Gupta Opposite Party :- State and another Counsel for Revisionist :- Sarvesh Counsel for Opposite Party :- S.P.S.Raghav,A.G.A.,S.K. Singh,S.P. Raghav Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this revision. In the circumstances, I myself have perused the record.
2. This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgement and order dated 26.05.1992 passed by IIIrd Additional Sessions Judge, Kanpur Nagar in Criminal Appeal No. 24 of 1991, acquitting appellant from offence under Section 408 IPC arising out of judgment and order dated 19.03.1991 passed by IInd Additional Chief Metropolitan Magistrate, Kanpur Nagar in Criminal Case No. 8830 of 1991. Being aggrieved, revisionist preferred present revision.
3. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.
4. Dismissed. Interim order, if any, stands vacated.
5. Certify this judgment to the lower Court immediately.
Order Date :- 19.9.2019 Siddhant Sahu