Ram Saware vs State Of U.P.
2016 Latest Caselaw 4399 ALL

Citation : 2016 Latest Caselaw 4399 ALL
Judgement Date : 20 July, 2016

Allahabad High Court

Ram Saware vs State Of U.P. on 20 July, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 
Case :- CRIMINAL APPEAL No. - 2825 of 2016
 
Appellant :- Ram Saware
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Hanuman Deen
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Counter affidavit field on behalf of State-respondent is taken on record.

Heard learned counsel for the appellants, learned Additional Government Advocate for the State-respondent and perused the record.

Learned counsel for the appellant submits that the impugned judgment and order of the court's below are illegal and perverse. The court's below has not appreciated the evidence available on record in proper perspective, hence, the findings recorded by the court's below deserve to be set aside.

In view of above, the arguments advanced by the counsel for the appellant has substance.

Admit.

As per office report L.C.R has not been received.

The office is directed to issue a reminder to the concerned Session Judge for summoning the lower court record within four weeks.

List alongwith lower court record on 22.8.2016.

Order Date :- 20.7.2016

G.S