Nakul Sharma vs State Of U.P.
2012 Latest Caselaw 1580 ALL

Citation : 2012 Latest Caselaw 1580 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Nakul Sharma 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. - 331 of 2012
 

 
Petitioner :- Nakul Sharma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Firoz Ahmad Khan,Arun Sinha
 
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. for the State and perused the record.

Prayer for bail has been made by appellant-Nakul Sharma, who has been convicted u/s 302 / 34 I.P.C. and under Section 3/25 Arms Act and sentenced to undergo maximum sentence of life imprisonment with total fine of Rs. 6,000/- by Additional District & Sessions Judge/ X cadre , Court No. 2, Sultanpur, in Sessions Trial nos. 298/2007 and 299/2007, arising out of case Crime Nos. 223/2007 and 225/ 2007, P.S. Bajar Shukl, District - Sultanpur.

No case for bail is made out. Prayer for bail is accordingly rejected.

Paper book is already prepared. List this appeal for final hearing in the month of August.

Order Date :- 10.5.2012

S. Kumar