Prahladi vs State Of U.P.
2016 Latest Caselaw 5433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4130 of 2016
 

 
Appellant :- Prahladi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Shailendra Prakash Pandey,Arvind Kumar Mishra
 
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 :- 23.8.2016

Su

Case :- CRIMINAL APPEAL No. - 4130 of 2016

Appellant :- Prahladi

Respondent :- State Of U.P.

Counsel for Appellant :- Shailendra Prakash Pandey,Arvind Kumar Mishra

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application  No. 256509 of 2016

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

List immediately after expiry of aforesaid period along with record for hearing on bail application

Order Date :- 23.8.2016/Su