Sudhakar Mani Tripathi vs State Of U.P.
2014 Latest Caselaw 7983 ALL

Citation : 2014 Latest Caselaw 7983 ALL
Judgement Date : 3 November, 2014

Allahabad High Court

Sudhakar Mani Tripathi vs State Of U.P. on 3 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 1309 of 2006
 

 
Appellant :- Sudhakar Mani Tripathi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashwini Kumar Awasthi,Manish Tiwary
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Accused appellant Jagdish Mani Tripathi and accused appellant Sudhaker Mani Tripathi have filed two separate appeal against the same judgment and order passed by trial court. The appeal filed by co-accused Sudhaker Mani Tripathi being appeal against sentence of life imprisonment is cognizable by Division Bench. As the both appeals have been filed against same judgment and order it is proper that both appeals should be heard and decided together by same court.

In view of above, this appeal is tagged with criminal appeal filed by co-accused Sudhaker Mani Tripathi.

List alongwith said appeal on 4.12.2014 for order before appropriate Bench.

Order Date :- 3.11.2014