Katwaroo Yadav And Anr. vs State Of U.P.
2016 Latest Caselaw 3590 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 
Case :- CRIMINAL APPEAL No. - 3032 of 2016
 
Appellant :- Katwaroo Yadav And Anr.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Bhaju Ram Pprasad Sharma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mukhtar Ahmad,J.

This appeal has been filed against the judgment and order dated 30.5.2016 passed in Sessions Trial No. 80 of 2003 arising out of Case Crime No. 13 of 2003 under Sections 147,304, para-2 read with section 149, 323, 336,504 and 506 IPC, Police Station Brijmanganj, district Maharajganj, whereby the appellants-accused persons have been convicted and sentenced to undergo 2 years rigorous imprisonment under Section 147 IPC and 10 years rigorous imprisonment under sections  304 IPC( para-2) read with section 149 IPC and to pay a fine of Rs. 5000/- by each of the accused with default speculations, apart from undergoing R.I. under sections 336 and 504 IPC with a file of Rs. 2000/- each with default speculations.

Admit.

Let original record be summoned and list thereafter.

Order Date :- 21.6.2016

Shahid

.

.

.

Case :- CRIMINAL APPEAL No. - 3032 of 2016

Appellant :- Katwaroo Yadav And Anr.

Respondent :- State Of U.P.

Counsel for Appellant :- Bhaju Ram Pprasad Sharma

Counsel for Respondent :- G.A.

Hon'ble Mukhtar Ahmad,J.

Learned AGA is granted two weeks time to file objections, if any,

List this bail application on 25.7.2016.

Order Date :- 21.6.2016

Shahid (Bail Application)