Veer Singh vs State Of U.P. & Others
2012 Latest Caselaw 5196 ALL

Citation : 2012 Latest Caselaw 5196 ALL
Judgement Date : 17 October, 2012

Allahabad High Court

Veer Singh vs State Of U.P. & Others on 17 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 1004 of 2009
 

 
Petitioner :- Veer Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Mahipal Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Against the impugned judgment and order of acquittal dated 17.1.2009 passed in S.T. No.337 of 2002 State Vs. Amit Kumar and others, under Sections 302/34, 504, 506 IPC, PS Kotwali, District Bijnor, a Government Appeal No.1452 of 2009 has been preferred.

Office is directed to list this revision before the appropriate Bench on 10.12.2012 along with aforesaid Government Appeal.

Order Date :- 17.10.2012

Hasnain

Download the LatestLaws.com Mobile App