Vijay Kant vs State Of U.P.
2012 Latest Caselaw 1553 ALL

Citation : 2012 Latest Caselaw 1553 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Vijay Kant vs State Of U.P. on 10 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- CRIMINAL APPEAL No. - 1841 of 2011
 

 
Petitioner :- Vijay Kant
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Subodh Kr. Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

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

Prayer for bail has been made by appellant-Vijay Kant, who has been convicted under section 302 I.P.C. and sentenced to undergo life imprisonment with a fine of Rs. 10,000/- by Additional Sessions Judge, Court No. 8, Barabanki, in Sessions Trial No. 984/2009, arising out of case Crime No.458/09, P.S. Fatehpur, District Barabanki.

Considering the role of the accused-appellant, we are of the opinion that no case for bail is made out. Accordingly, the prayer for bail is rejected.

Office is directed to prepare paper book and list this appeal for final hearing in the month of August, 2012.

Order Date :- 10.5.2012

S. Kumar