Nandlal Alias Aman vs State Of U.P.
2013 Latest Caselaw 7306 ALL

Citation : 2013 Latest Caselaw 7306 ALL
Judgement Date : 4 December, 2013

Allahabad High Court

Nandlal Alias Aman vs State Of U.P. on 4 December, 2013

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 2916 of 2010
 

 
Appellant :- Nandlal Alias Aman
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.R. Verma,Dileep Kumar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri R. S. Gupta holding brief of Sri S. R. Verma, learned counsel for appellant.

It has been submitted by the learned counsel for appellant that the appellant has been convicted for 20 years R.I. under Sections 304 I.P.C. etc. This matter has been listed today before Single Judge for consideration of bail of the appellant.

Office is directed to report whether the said offence is cognizable by Single Bench or Division Bench and list matter in the next cause list, accordingly before appropriate Bench.

Order Date :- 4.12.2013

Dev/-

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