Pyare Khan vs State Of U.P.
2017 Latest Caselaw 7920 ALL

Citation : 2017 Latest Caselaw 7920 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Pyare Khan vs State Of U.P. on 12 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 861 of 2012
 

 
Appellant :- Pyare Khan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ravi Shanker Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh-I,J.

List has been revised.

None responds from the side of the appellant.

Lower court record has been received.

Office is directed to prepare paper book containing type-written statements of the witnesses within three weeks.

Let a notice be issued to learned counsel for the appellant to disclose before this Court as to whether he would like to argue this case.

List this case on 23.1.2018.

Order Date :- 12.12.2017

A.P. Pandey

Download the LatestLaws.com Mobile App