Kamlesh vs State Of U.P.
2013 Latest Caselaw 1141 ALL

Citation : 2013 Latest Caselaw 1141 ALL
Judgement Date : 22 April, 2013

Allahabad High Court

Kamlesh vs State Of U.P. on 22 April, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 6994 of 2010
 

 
Petitioner :- Kamlesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Durga Prasad
 
Respondent Counsel :- Govt Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Nobody has appeared even in the revised call.

However, we have been informed by learned AGA that the maximum imprisonment is of seven years R.I.

The appeal therefore is wrongly listed before us as it is cognizable by Hon'ble Single Judge.

Office is directed to list it before the appropriate Bench.

Order Date :- 22.4.2013

Priyanka

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