Jokhan Yadav & Another vs State Of U.P.
2016 Latest Caselaw 5436 ALL

Citation : 2016 Latest Caselaw 5436 ALL
Judgement Date : 23 August, 2016

Allahabad High Court

Jokhan Yadav & Another vs State Of U.P. on 23 August, 2016

Bench: Bala Krishna Narayana, Arvind Kumar Mishra-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 7952 of 2008
 

 
Appellant :- Jokhan Yadav & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- I.M. Khan,Amit Rai,Dharmala Yadav,Rajul Bhargava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Arvind Kumar Mishra-I,J.

Sri Amit Rai, learned counsel for the appellants has stated at the Bar that recall of criminal appeal no. 8123 of 2008 has been wrongly connected with criminal appeal no. 7952 of 2008 and hence the same may be de-linked.

Submission made by learned counsel for the appellants appears to be correct.

Let the record of criminal appeal no. 8123 of 2008 be de-linked with this criminal appeal.

Order Date :- 23.8.2016

Faridul

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