Munnu Pandey @ Sunder Narain ... vs State
2013 Latest Caselaw 2746 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- JAIL APPEAL No. - 216 of 2005
 

 
Appellant :- Munnu Pandey @ Sunder Narain Pandey
 
Respondent :- State
 
Counsel for Appellant :- Santosh Kumar
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

We have perused the impugned judgment whereby along with present appellant Munnu Pandey @ Surendra Narain Pandey, other persons have also been convicted. List all the appeals preferred by accused who have been convicted by the impugned judgment together in the first week of July, 2013, showing the name of all the counsels representing the accused in all the appeals.

Smt. Monika Vaish has put in appearance on behalf of appellant Munnu Pandey @ Surendra Narain Pandey.  Her power is taken on record.  When the case is listed, her name be shown in the cause list as Counsel for the appellant.

It was informed by Shri Santosh Kumar Srivastava that he has been appointed Amicus Curie on behalf of appellant Munnu Pandey @ Surendra Narain Pandey. Since the aforesaid appellant has already engaged a counsel, yet we consider it  appropriate to direct the office to prepare the paper book and hand over one copy of the  same to the Amicus Curie Sri Santosh Kumar Srivastava as well .

Order Date :- 24.5.2013

Priyanka