Ram Chet Yadav & Another vs State Of U.P.
2012 Latest Caselaw 5326 ALL

Citation : 2012 Latest Caselaw 5326 ALL
Judgement Date : 19 October, 2012

Allahabad High Court

Ram Chet Yadav & Another vs State Of U.P. on 19 October, 2012

Bench: Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4191 of 2012
 

 
Petitioner :- Ram Chet Yadav & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Harendra Prakash Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mohd. Tahir,J.

Sri K.D. Tiwari, Advocate has filed his Parcha on behalf of the complainant. The same may be taken on record.

This appeal has been preferred against the judgment and order dated 29.9.2012 passed by Additional Sessions Judge, Court No. 1, Basti in ST No. 86 of 2011, arising out of Case Crime No. 1421/2010, under Section 368 IPC, P.S. Haraiya, District Basti.

Heard learned counsel for the appellant and learned A.G.A.

Admit.

Summon the lower court record.

Put up this case on 2.11.2012 as fresh for hearing on bail application showing the name of Sri K.D. Tiwari as counsel for the complainant.

In the meantime, learned A.G.A. may file objection.

Order Date :- 19.10.2012