Rajveer Singh vs State Of U.P.
2015 Latest Caselaw 1352 ALL

Citation : 2015 Latest Caselaw 1352 ALL
Judgement Date : 20 July, 2015

Allahabad High Court

Rajveer Singh vs State Of U.P. on 20 July, 2015

Bench: Amreshwar Pratap Sahi, Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 1293 of 2007
 

 
Appellant :- Rajveer Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vinay Saran,Madhu Ranjan Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Pramod Kumar Srivastava,J.

Sri Munshi Lal, Section Officer (Criminal Appeal -B) has given his explanation and has admitted that an incorrect report due to inadvertence was submitted on 7.7.2015, whereas the lower court records had already been received earlier in May 2015.

The explanation is accepted.

Let the matter be listed in the next cause list along with the lower court records.

Order Date :- 20.7.2015

Ashish Pd.

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