Sudhir Kumar vs State Of U.P.
2016 Latest Caselaw 2312 ALL

Citation : 2016 Latest Caselaw 2312 ALL
Judgement Date : 6 May, 2016

Allahabad High Court

Sudhir Kumar vs State Of U.P. on 6 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1378 of 1996
 

 
Revisionist :- Sudhir Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Onkar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

Sri Onkar Singh, learned counsel for the revisionist told that he has not received any instruction in the case.

Seen the facts of the case, it seems that this revision could have been infructuous.

Learned counsel for the revisionist could not debate that point, so the revision be dismissed as infructuous.

Order Date :- 6.5.2016

Vinod.

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