Kulveer And Ors vs State
2014 Latest Caselaw 2695 ALL

Citation : 2014 Latest Caselaw 2695 ALL
Judgement Date : 8 July, 2014

Allahabad High Court

Kulveer And Ors vs State on 8 July, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1842 of 1993
 

 
Appellant :- Kulveer And Ors
 
Respondent :- State
 
Counsel for Appellant :- V. Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Documents enclosed in the paper book specifically statements of the witnesses are not legible. Office has not cared to perform its duties as expected inasmuch as if the statement of the witnesses enclosed with the paper book if not legible, than the very purpose of preparation of paper book is frustrated.

Office is directed to produce type copy of the illegible statements of the witnesses within a week.

The appeal shall be listed on 17.7.2014.

Order Date :- 8.7.2014

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