Allahabad High Court
Chail Behari vs Shyam Sunder And 4 Ors. on 7 May, 2022
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 12 Case :- CRIMINAL REVISION DEFECTIVE No. - 144 of 2008 Revisionist :- Chail Behari Opposite Party :- Shyam Sunder And 4 Ors. Counsel for Revisionist :- Dishraj Singh Yadav Counsel for Opposite Party :- Govt. Advocate,Akhilesh Kr.Srivastava,Girish Kr.Pande Hon'ble Dinesh Kumar Singh,J.
1. List has been revised. None appears either for the revisionist or for the private respondents, though learned Additional Government Advocate is present for respondent-State.
2. This criminal revision, under Section 397/401 CrPC, has been filed against the judgment and order dated 25.01.2007 passed by the Additional Sessions/Special Sessions Judge, Sitapur in Sessions Trial No.389 of 2001.
3. By means of the judgment and order in question, the learned trial Court, after considering the evidence on record and taking into consideration the submissions made on behalf of the prosecution and the defence, did not find any offence having been committed by the accused-respondents and, therefore, acquitted Shyam Sunder, Sumeri Lal and Ram Saran of charges levelles against them under Section 304/34 IPC and accused-respondent, Nirmal Kumar of charge levelled against him under Section 304 IPC.
4. After perusing the judgment and order carefully, this Court does not find any error of law, fact or evidence, which requires any interference by this Court in exercise of revisional jurisdiction. Thus, the revision fails and is, accordingly, dismissed.
Order Date :- 7.5.2022 MVS/-