Chand Mohd. vs State Of U.P.
2016 Latest Caselaw 5405 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4097 of 2016
 

 
Appellant :- Chand Mohd.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sufia Saba,Abdul Majeed
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

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

It has been submitted on behalf of the appellants 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 :- 22.8.2016

Su

Case :- CRIMINAL APPEAL No. - 4097 of 2016

Appellant :- Chand Mohd.

Respondent :- State Of U.P.

Counsel for Appellant :- Sufia Saba,Abdul Majeed

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No. 254883  of 2016

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

List in the week commencing 3.10.2016.

Order Date :- 22.8.2016

Su