Devendra Kumar & Others vs State Of U.P. & Another
2016 Latest Caselaw 2479 ALL

Citation : 2016 Latest Caselaw 2479 ALL
Judgement Date : 11 May, 2016

Allahabad High Court

Devendra Kumar & Others vs State Of U.P. & Another on 11 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 1556 of 2013
 

 
Revisionist :- Devendra Kumar & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Ajay Kr. Srivastava,Sanjay Kr. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Santosh Shukla
 

 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised list.

On perusal of the impugned order, it is clear that statement under Section 244 of Cr.P.C was taken up of two witnesses and on that basis lower court has altered Section under which charges to be framed instead of Section under which accused persons were summoned. Statement of those witnesses are not on record.

Learned counsel for the revisionist asked time for filing the copy of statement of the those witnesses within two weeks.

List after two weeks.

Order Date :- 11.5.2016

Vinod.

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