Anirudh Kumar vs State Of U.P. & Others
2014 Latest Caselaw 1281 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 2418 of 2009
 

 
Revisionist :- Anirudh Kumar
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- K.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

None appeared for the revisionist even the list was revised. 

Learned A.G.A. appeared for the State of U.P.

I have perused the record.

Present revision has been filed against the order of acquittal of accused-opposite party nos. 2 and 3 namely Anwar and Arif passed by learned Additional Sessions Judge, Court No.2, Kanpur Dehat vide judgment and order dated  2.5.2009 passed in S.T. No. 392 of 2006 (State Vs. Shaheed and others)  arising out of Case Crime No.97 of 2005, under section 307 I.P.C., Police Station Derapur, District Kanpur Nagar. 

Vide impugned judgment  learned Additional Sessions Judge has convicted and sentenced accused Anwar and Arif  for offence punishable under section 308 I.P.C. with  rigorous  imprisonment   of 5 years and  fine of Rs.5000/-. 

Learned A.G.A. is directed to clarify as to whether any State Appeal has been filed against the acquittal of the present two accused namely Anwar and Arif  and as to whether co-accused  Shaheed has filed any appeal against the conviction.

Office is also directed to furnish information regarding the appeal of co-accused.

List after two weeks for hearing of admission.

Order Date :- 28.4.2014

RU