Prem Chand Gupta vs State Of U.P. And Others
2014 Latest Caselaw 1462 ALL

Citation : 2014 Latest Caselaw 1462 ALL
Judgement Date : 2 May, 2014

Allahabad High Court

Prem Chand Gupta vs State Of U.P. And Others on 2 May, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 57
 

 
Case :- CRIMINAL REVISION No. - 2393 of 2009
 

 
Revisionist :- Prem Chand Gupta
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Revisionist :- Ravi Chandra Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

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

Learned counsel for the revisionist submitted that this revision has been preferred against the order of acquittal passed in favour of the accused opposite parties. While in same judgment and order the accused opposite parties have been convicted under section 324/34 and 323/34 I.P.C. against which they have preferred criminal appeal no. 1857/2009 which is pending before the court.

In the interest of justice, the aforesaid criminal appeal and this revision may be heard together.

Learned A.G.A. has also conceded on the above submission made by the learned counsel for the revisionist.

Connect this revision along with above criminal appeal no. 1857/2009 and list in due course before appropriate Bench.

Order Date :- 2.5.2014

Monika