Kamlesh Chandra vs State Of U.P.
2017 Latest Caselaw 3618 ALL

Citation : 2017 Latest Caselaw 3618 ALL
Judgement Date : 24 August, 2017

Allahabad High Court

Kamlesh Chandra vs State Of U.P. on 24 August, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 519 of 1991
 

 
Appellant :- Kamlesh Chandra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- J.N. Chaudhary
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri A.K. Awasthi, Advocate filed his Vakalatanama on behalf of appellant Kamlesh Chandra which is taken on record.

2. From the perusal of record it transpires that appellant Kamlesh Chandra has been convicted and sentenced to life imprisonment which is cognizable by Division Bench.

3. Hence, list this case before appropriate bench.

Order Date :- 24.8.2017

Pachhere/-

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