Surendra Koli vs State Of U.P.
2012 Latest Caselaw 1062 ALL

Citation : 2012 Latest Caselaw 1062 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Surendra Koli vs State Of U.P. on 30 April, 2012

Bench: Ravindra Singh, Surendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CAPITAL CASES No. - 4196 of 2010
 

 
Petitioner :- Surendra Koli
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- From Jail
 
Respondent Counsel :- A.G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Surendra Kumar,J.

This is jail a appeal. It is a case in which capital sentence has been awarded by the trial court, reference has also been received from the trial court, no one appears on behalf of the appellant to argue this appeal, therefore, we appoint Sri Samit Gopal, as Amicus Curiea of the appellant Surendra Koli. We also request Sri G.S.Chaturvedi, Senior Advocate to argue this appeal with the assistance of Samit Gopal. The payment of the Amicus Curiea shall be made by the Registry in accordance with law.

A copy of the paper book shall be supplied to Sri Samit Gopal also for preparation of the case.

List on 21.5.2012.

Order Date :- 30.4.2012

N.A.