Rajesh Joshi vs State Of U.P.
2013 Latest Caselaw 2733 ALL

Citation : 2013 Latest Caselaw 2733 ALL
Judgement Date : 24 May, 2013

Allahabad High Court

Rajesh Joshi vs State Of U.P. on 24 May, 2013

Bench: Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3645 of 2012
 

 
Appellant :- Rajesh Joshi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Santosh Kumar Mishra,Rakesh Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Anil Kumar Sharma,J.

Learned counsel for the appellant is not present.

Lower court record was summoned by the order dated 20.9.2012. But the office has reported through its report dated 29.4.2013 that the lower court record has not been received so far.

District Judge, Pilibhit is directed to transmit the record of S.T. No.22 of 2011 State Vs. Rajesh Joshi, under Sections 498-A, 304-B & 3/4 D.P. Act, decided by Additional Sessions Judge/Special Judge (SC/ST Act) Pilibhit vide his Judgement dated 19.7.2012, alongwith explanation for non compliance of order of the Court.

Lower court must be sent the record by the next date of listing.

List in the week commencing 27.7.2013.

Order Date :- 24.5.2013

AHN