Jamil Ahmad vs State Of U.P.
2014 Latest Caselaw 4567 ALL

Citation : 2014 Latest Caselaw 4567 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Jamil Ahmad vs State Of U.P. on 20 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 146 of 2006
 

 
Appellant :- Jamil Ahmad
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Taha Bin Islam,K.P.S.Yadav,Lav Srivastava,Muqueem Ahmad,R.N. Rai,Rajesh Kr.Srivastava,Rajesh Pratap Singh,Rajul Bhargava,S.K. Rai,S.N. Rai,S.P.Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Allowed.

Necessary corrections have been made today by the Court itself.

Let the certified copy of the order be corrected accordingly.

Order Date :- 20.8.2014

Download the LatestLaws.com Mobile App