Raju @ Manoj Kumar @ Sanjay Verma vs State Of U.P.
2016 Latest Caselaw 5321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4045 of 2016
 

 
Appellant :- Raju @ Manoj Kumar @ Sanjay Verma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rakesh Kumar Rathore,Sanjeev Kumar
 
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 and connect with Criminal Appeal No. 3201 of 2016 and Criminal Appeal No. 4020 of 2016.

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. - 4045 of 2016

Appellant :- Raju @ Manoj Kumar @ Sanjay Verma

Respondent :- State Of U.P.

Counsel for Appellant :- Rakesh Kumar Rathore,Sanjeev Kumar

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No.251641 of 2016

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

Connect with  Criminal Appeal No. 3201 of 2016 and Criminal Appeal No. 4020 of 2016.

List along with connected appeals for consideration of bail application.

Order Date :- 19.8.2016/Su