Ashok Kumar Gauam vs State Of U.P.
2011 Latest Caselaw 3266 ALL

Citation : 2011 Latest Caselaw 3266 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Ashok Kumar Gauam vs State Of U.P. on 29 July, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 480 of 2011
 

 
Petitioner :- Ashok Kumar Gauam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shiv Nath Singh,Satyam Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

The learned counsel for the appellant submitted that the certified copy has been filed in the connected Criminal Appeal Nos. 3725 of 2011 and 4145 of 2011, therefore, he may be exempted to file certified copy.

The prayer is allowed.

The defect stands cured.

Office is directed to register the appeal on regular side and put up on 3rd August 2011 as fresh along with the aforesaid appeals.

Order Date :- 29.7.2011

shailesh

Download the LatestLaws.com Mobile App