Amar Nath Kannaujiya vs Amar Nath Gupta & Ors.
2015 Latest Caselaw 4603 ALL

Citation : 2015 Latest Caselaw 4603 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Amar Nath Kannaujiya vs Amar Nath Gupta & Ors. on 26 November, 2015

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL APPEAL No. - 1377 of 2015
 

 
Appellant :- Amar Nath Kannaujiya
 
Respondent :- Amar Nath Gupta & Ors.
 
Counsel for Appellant :- Awadhesh Kumar Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Heard the learned counsel for the appellant and learned A.G.A for the State.

This criminal appeal is directed against the judgment and order dated 07.11.2015 passed by the Special Judge SC/ST (P.A.) Act Gonda in Session Trial no. 141 of 2011 (State vs. Amar Nath Gupta Nand and another, arising out of Case Crime 263 of 2010, under Sections 323, 504, 506, 427 I.P.C. and section 3(1)X SC/ST (P.A.), P.S. Nawabganj, district-Gonda, whereby the learned trial court has acquitted the accused in the aforesaid case.

Admit.

Summon the lower court's record.

Issue notice to the respondent nos. 1, 2, and 3.

Let bailable warrant be issued against the accused respondent nos. 1 and 2 namely, Amar Nath Gupta and Jag Prasad through Chief Judicial Magistrate, Gonda directing them to appear before this Court on 21.12.2015.

List on 21.12.2015.

Order Date :- 26.11.2015

Faridul