Babban Yadav vs State Of U.P.
2012 Latest Caselaw 1417 ALL

Citation : 2012 Latest Caselaw 1417 ALL
Judgement Date : 7 May, 2012

Allahabad High Court

Babban Yadav vs State Of U.P. on 7 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 438 of 2012
 

 
Petitioner :- Babban Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Naveen Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 
Connected with 
 
Case :- CRIMINAL APPEAL  No. - 130 of 2012
 

 
Petitioner :- Ram Kewal & another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Naveen Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.

Prayer for bail has been made by appellants in aforementioned criminal appeals. In Criminal Appeal No. 438 of 2012, the appellant Babban Yadav and in Criminal Appeal No. 130 of 2012, the appellants Ram Kewal Yadav and Jagdish Yadav have been convicted under section 302/34, and 352 I.P.C. and sentenced to undergo maximum sentence of life imprisonment with a fine of Rs. 10,000/- each by Additional Sessions Judge, Court No.11, Gonda, in Session Trial No. 253/2009, arising out of case Crime No.249/2009, P.S. Karnailganj, District - Gonda.

It is submitted by learned counsel for the appellants that findings of the learned Trial Court are perverse. It is further submitted that due to previous enmity appellants have been falsely implicated in this case.

Learned A.G.A. has opposed the prayer for bail.

Pending appeals, appellants, namely, Babban Yadav, Ram Kewal Yadav and Jagdish Yadav, convicted in aforementioned case, shall be released on bail on their executing bonds and furnishing two sureties each of like amount to the satisfaction of the court concerned.

Till further order realization of fine, if any, shall also remain stayed.

Order Date :- 7.5.2012

S. Kumar

Case :- CRIMINAL APPEAL DEFECTIVE No. - 438 of 2012

Petitioner :- Babban Yadav

Respondent :- State Of U.P.

Petitioner Counsel :- Naveen Kumar Pandey

Respondent Counsel :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

For order, see order of date passed on separate sheet.

Order Date :- 7.5.2012