Amarjeet Kumar vs State Of U.P.
2016 Latest Caselaw 5437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4145 of 2016
 

 
Appellant :- Amarjeet Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashok Kumar Singh,Pratibha Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Sri Sanjiv Kumar Pandey and Sri Rohit Nandand Pandey file vakalaltnama on behalf of the informant-complainant. His name be printed as counsel for complainant whenever the case is listed next.

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. - 4145 of 2016

Appellant :- Amarjeet Kumar

Respondent :- State Of U.P.

Counsel for Appellant :- Ashok Kumar Singh,Pratibha Singh

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application  No.257115 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 along with record.

Order Date :- 23.8.2016

Su