Smt. Malti Devi vs State Of U.P.& Another
2016 Latest Caselaw 2309 ALL

Citation : 2016 Latest Caselaw 2309 ALL
Judgement Date : 6 May, 2016

Allahabad High Court

Smt. Malti Devi vs State Of U.P.& Another on 6 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1130 of 1996
 

 
Revisionist :- Smt. Malti Devi
 
Opposite Party :- State Of U.P.& Another
 
Counsel for Revisionist :- H.P. Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the revisionist and learned A.G.A for the State.

This revision has been filed against the judgement and order dated 23.05.1996 passed by A.C.M.M. IIIrd, Kanpur Nagar in Case No. 510 of 1988 (State Vs. Arvind Kumar) acquitting the opposte party no. 2 under Section 498-A, 323 & 506, I.P.C, Police Station Baboo Purwar, Distrit Kanpur Nagar.

The case was decided in the year 1981, where as the incident is dated 20.02.1987.

Counsel for the revisionist is directed to take appropriate instruction from his client whether she still wants to continue the revision.

List on 20.05.2016.

Order Date :- 6.5.2016

Vinod.