Rajveer And Anr. vs State Of U.P. And Anr.
2011 Latest Caselaw 3998 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4820 of 2011
 

 
Petitioner :- Rajveer And Anr.
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Anand Behari La Lverma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellants and the learned AGA for the State and perused the order dated 18.06.2011 rendered in S.T. No. 481 of 2001 (State v Sone Lal) by the learned Additional Sessions Judge, Court No. 1, Shahjahanpur.

Admit. Summon the lower court's record.

Keeping in view the facts and circumstances of the case and submissions of the learned counsel for the appellants and the learned AGA, the operation of the impugned order 18.06.2001, passed in the aforesaid session trial, will remain stayed till the next date of listing provided each of the appellants deposit a sum of Rs. 10,000/- (Rs. Ten Thousand only)  in the trial court within two weeks from today.

List in the week commencing 19th September 2011.

Order Date :- 20.8.2011

shailesh