Vijma Devi vs State Of U.P.
2013 Latest Caselaw 2424 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 102 of 2012
 

 
Appellant :- Vijma Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ramesh Chandra Gupta Ii
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

It is submitted that the appeal is beyond time by 143 days.  Since we find that another appeal by a co-convict Jageshwar Chamar is already pending before us and in that appeal the entire Court record as well as the impugned judgment is to BE scanned, therefore, we consider it appropriate the condone the delay of 143 days in filing of the appeal by Vijma Devi.

The  delay condonation application therefore is allowed.

Appeal preferred by Vijma Devi is treated to be a regular appeal.

Office is directed to allot the regular number on this appeal.

Filing of the certified copy is exempted as the same is available in the connected appeal.

Order Date :- 20.5.2013

Priyanka

Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 102 of 2012

Appellant :- Vijma Devi

Respondent :- State Of U.P.

Counsel for Appellant :- Ramesh Chandra Gupta Ii

Counsel for Respondent :- Govt. Advocate

Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Admit.

Trial Court has been received.

Learned AGA is permitted to file objection on the bail prayer of the appellant.

Order Date :- 20.5.2013

Priyanka