Rahul Soni & 4 Others vs State Of U.P.
2016 Latest Caselaw 5320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4044 of 2016
 

 
Appellant :- Rahul Soni & 4 Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Prashant Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Heard learned counsel for the appellant and learned A.G.A.for the State of U.P.

It has been submitted on behalf of the appellant that the trial court has failed to  appreciate the evidence in right perspective and erred in recording the finding of conviction, the judgment  is thus perverse.

Admit.

Summon the lower court record within six weeks from today.

List immediately after receipt of record.

Order Date :- 19.8.2016

Su

Case :- CRIMINAL APPEAL No. - 4044 of 2016

Appellant :- Rahul Soni & 4 Others

Respondent :- State Of U.P.

Counsel for Appellant :- Prashant Kumar Singh

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No. 251632 of 2016

Heard learned counsel for the appellants  and learned A.G.A.for the State of U.P.

Learned A.G.A.prays for and is granted 3 weeks' time to file counter affidavit.  Rejoinder affidavit, if any, be filed within 2 weeks thereafter.

List in the week commencing 3.10.2016.

Order Date :- 19.8.2016

Su