State of U.P. Vs Munna

Allahabad High Court (Lucknow Bench) 20 Mar 1998 Criminal Miscellaneous Case No. 330 of 1991 (1998) 03 AHC CK 0151
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Case No. 330 of 1991

Hon'ble Bench

R.P. Nigam, J; I.P. Vashishtha, J

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 320

Judgement Text

Translate:

I.P. Vashishtha and R.P. Nigam, JJ.@mdashHeard the learned Government Advocate for leave to appeal against acquittal of the Respondent recorded by the learned Additional Sessions Judge, Kheri, vide his judgment dated 25.3.1991.

2. It was submitted that even though the prosecution failed to adduce sufficient evidence to warrant finding of conviction against Respondent yet the Court itself failed to compel the presence of the witnesses on exercising its power u/s 320, Code of Criminal Procedure.

3. On perusing the record and hearing the learned Government Advocate we are not inclined to sustain his viewpoint because perusal of the judgment reveals that the prosecution examined two eyewitnesses neither of whom supported its case and thereafter no application was moved before the Court to seek procurement of any other witnesses. As a matter of fact, the prosecution itself closed its evidence and had the Court ventured into finding out any possible evidence on its own. it might have compromised its impartiality. There is no gainsaying that Court is not supposed to act as the prosecutor.

4. No merit, hence dismissed.

From The Blog
Supreme Court Clarifies Section 27 Evidence Act: Only “Fact Discovered” Admissible, Not Entire Statement
Nov
19
2025

Court News

Supreme Court Clarifies Section 27 Evidence Act: Only “Fact Discovered” Admissible, Not Entire Statement
Read More
Bar Council of India Defends Rules Allowing Foreign Law Firms in Delhi High Court
Nov
19
2025

Court News

Bar Council of India Defends Rules Allowing Foreign Law Firms in Delhi High Court
Read More