Lal Chandra Singh vs State Of U.P. & Ors.
2013 Latest Caselaw 2179 ALL

Citation : 2013 Latest Caselaw 2179 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Lal Chandra Singh 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. - 209 of 2013
 

 
Petitioner :- Lal Chandra Singh
 
Respondent :- State Of U.P. & Ors.
 
Petitioner Counsel :- Ram Prakash Singh
 
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.242 of 2013, Pappu alias Rajendra Singh v. State, and Criminal Appeal No.234 of 2013, Narendra Singh v. State.

List this case alongwith Criminal Appeal No.242 of 2013, Pappu alias Rajendra Singh v. State, Criminal Appeal No.234 of 2013, Narendra Singh v. State.

Order Date :- 15.5.2013

A.Nigam

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