Bhagwan Singh And Others vs State Of U.P.
2016 Latest Caselaw 2082 ALL

Citation : 2016 Latest Caselaw 2082 ALL
Judgement Date : 29 April, 2016

Allahabad High Court

Bhagwan Singh And Others vs State Of U.P. on 29 April, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 822 of 1996
 

 
Revisionist :- Bhagwan Singh And Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Rk Srivastava
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Even in the fifth round Sri R.K. Srivastava chose not to appear before this Court hence issue bailable warrant against all the 3 accused, who are enjoying the bail.

This revision is challenging the sentence of the appellants. The record of proceedings has not been sent by the trial court despite the order of this Court. The accused are on bail. They shall personally remain present in Court on 30.5.2016. Records be sent to this Court on or before 30.5.2016.

List on 30.5.2016 before the regular Court.

Order Date :- 29.4.2016

Irshad

(Kaushal Jayendra Thaker)

Download the LatestLaws.com Mobile App