Babu Chandra vs State Of U.P. & Ors.
2013 Latest Caselaw 2150 ALL

Citation : 2013 Latest Caselaw 2150 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Babu Chandra vs State Of U.P. & Ors. on 15 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 207 of 2013
 

 
Petitioner :- Babu Chandra
 
Respondent :- State Of U.P. & Ors.
 
Petitioner Counsel :- Shishir Pradhan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

This revision has been filed with the prayer that sentence of respondents be enhanced.

It has been pointed out that the judgment of conviction has been challenged by the accused in Criminal Appeal No.233 of 2013, Ayush Kumar v. State; Criminal Appeal No.638 of 2013, Anchhe Lal v. State; and Criminal Appeal No.647 of 2013, Mansha Ram v. State.

List this case alongwith Criminal Appeal No.233 of 2013, Ayush Kumar v. State; Criminal Appeal No.638 of 2013, Anchhe Lal v. State; and Criminal Appeal No.647 of 2013, Mansha Ram v. State.

Order Date :- 15.5.2013

A.Nigam

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