Jogendra Singh vs State Of U.P.
2013 Latest Caselaw 7022 ALL

Citation : 2013 Latest Caselaw 7022 ALL
Judgement Date : 19 November, 2013

Allahabad High Court

Jogendra Singh vs State Of U.P. on 19 November, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 2942 of 2013
 

 
Revisionist :- Jogendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- R.S. Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Heard learned counsel for the revisionist.

There is concurrent finding of both the courts below which is not to be opened in the revisional proceedings. As such, the revision is admitted only on the limited point of sentence.

Issue notice to the respondent and other aggrieved party, if any.

Urgent steps be taken by both ways forthwith.

Counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, may also be filed in the meanwhile.

List immediately thereafter.

Order Date :- 19.11.2013

Monika

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