Ombir vs State Of U.P. And Others
2014 Latest Caselaw 156 ALL

Citation : 2014 Latest Caselaw 156 ALL
Judgement Date : 25 March, 2014

Allahabad High Court

Ombir vs State Of U.P. And Others on 25 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 1104 of 2014
 

 
Appellant :- Ombir
 
Respondent :- State Of U.P. And Others
 
Counsel for Appellant :- Ram Raj Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

It is submitted by learned counsel for the appellant that in cross case, the accused persons have been convicted. He prays for and is granted three weeks time to file the separate copy of the judgment passed in cross case.

List on 21.4.2014.

Order Date :- 25.3.2014

Monika

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