Vinod Kumar vs State Of U.P. And Others
2011 Latest Caselaw 4327 ALL

Citation : 2011 Latest Caselaw 4327 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

Vinod Kumar vs State Of U.P. And Others on 2 September, 2011

Bench: Shyam Shankar Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 4509 of 2005
 

 
Petitioner :- Vinod Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Onkar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shyam Shankar Tiwari,J.

Case called out.

Learned AGA was directed to inform the court as to whether the Govt. appeal has been filed against the order of acquittal of the accused for enhancement of the sentence under section 307/34 and 506 IPC.

Learned AGA informed the court that he has no information till now relating to the above case. He is directed to inform the court within three weeks.

List after three weeks.

Order Date :- 2.9.2011

Gss

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