Farooq Ali & Another vs State Of U.P.
2013 Latest Caselaw 5649 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 391 of 2013
 

 
Appellant :- Farooq Ali & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.P. Tewari,R.S. Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellants and the learned AGA.

An exemption application has been filed on behalf of the appellants with a prayer that filing of the certified copy of the impugned judgment be exempted as the same has been filed in Criminal Appeal No.3911 of 2013, preferred by the appellant, Ishraq Ali.

Since the appeal is arising out of the same session trial, therefore, filing of the certified copy of the impugned judgment in the instant appeal is hereby exempted. Exemption application is allowed.

Office is directed to give regular number to this appeal and put up this case on 12th September, 2013 as unlisted, along with Criminal Appeal No.3911 of 2013, Ishraq Ali Vs. State of U.P.

Order Date :- 10.9.2013

Mustaqeem.