Barsati & Others vs State Of U.P.
2014 Latest Caselaw 1086 ALL

Citation : 2014 Latest Caselaw 1086 ALL
Judgement Date : 21 April, 2014

Allahabad High Court

Barsati & Others vs State Of U.P. on 21 April, 2014

Bench: Devendra Pratap Singh, Zaki Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CRIMINAL APPEAL No. - 2109 of 2010
 

 
Appellant :- Barsati & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anurag Kumar Singh,B C Singh,Vinod Kumar Singh
 
Counsel for Respondent :- G.A.,Farooq Ayyob
 

 
Hon'ble Devendra Pratap Singh,J.

Hon'ble Zaki Ullah Khan,J.

Criminal Misc. Application No. 27789 of 2013

Heard learned counsel for the applicant, learned AGA and learned counsel for the complainant and perused the record.

All the four appellants/applicants have been convicted and sentenced for life in Sessions Trial No. 561 of 2008, Case Crime No. 211 of 2008, under Sections 302/34, 307/34, 325/34, 504, 506 IPC, P.S. Asandra, District Barabanki.

In this case two persons have died of the injuries received while six persons have received injuries and those injured witnesses have supported the prosecution version and the injuries correspond to the weapons used.

Accordingly, no case for bail is made out. Rejected.

Order Date :- 21.4.2014