Abdul Mannan vs State Of U.P.
2016 Latest Caselaw 2527 ALL

Citation : 2016 Latest Caselaw 2527 ALL
Judgement Date : 12 May, 2016

Allahabad High Court

Abdul Mannan vs State Of U.P. on 12 May, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 
Case :- CRIMINAL APPEAL No. - 2383 of 2016
 

 
Appellant :- Abdul Mannan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ravindra Prakash Srivasta
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Heard learned counsel for the appellant, 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 appellants has substance.

Admit.

Summon lower court record within three weeks.

List on 4.7.2016 alongwith lower court record for hearing in its turn.

Order Date :- 12.5.2016

G.S