Smt. Geeta Devi vs State Of U.P.
2016 Latest Caselaw 1887 ALL

Citation : 2016 Latest Caselaw 1887 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Smt. Geeta Devi vs State Of U.P. on 26 April, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL No. - 3234 of 2014
 

 
Appellant :- Smt. Geeta Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashutosh Vaish
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Pratyush Kumar,J.

The instant criminal appeal is connected with Government Appeal under section 372 Cr.P.C No.353 of 2014.

These two connected appeals are to be heard by the Division Bench. For this reason the instant criminal appeal being connected with the aforesaid appeal and is likely to be heard by the Division Bench.

List this Criminal Appeal along with aforesaid connected appeal before appropriate Bench in the next cause list.

Order Date :- 26.4.2016

G.S

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