Ram Chandra vs State Of U.P.
2016 Latest Caselaw 2583 ALL

Citation : 2016 Latest Caselaw 2583 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

Ram Chandra vs State Of U.P. on 13 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 105 of 1997
 

 
Revisionist :- Ram Chandra
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

Sri Jai Prakash Singh-I has filed his Vakalatnama today on behalf of the revisionist, which is taken on record.

The revisionist-Ram Chandra is present through his counsel before the court.

Lower court record was not received vide Court's order dated 31.03.2016.

Let the record of Criminal Appeal No. 96 of 1995 decided on 31.10.1996 alongwith record of Criminal Case No. 192 of 1995 decided on 12.12.1995, be summoned within six weeks.

List after six weeks.

Order Date :- 13.05.2016

Vinod.

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