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Gopal Sharma vs State Of U.P.
2017 Latest Caselaw 7941 ALL

Citation : 2017 Latest Caselaw 7941 ALL
Judgement Date : 13 December, 2017

Allahabad High Court
Gopal Sharma vs State Of U.P. on 13 December, 2017
Bench: Dinesh Kumar Singh-I



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 6727 of 2017
 

 
Appellant :- Gopal Sharma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Abhishek Mayank
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Shri Abhishek Mayank, learned counsel for the appellant is present.

In Crl. Appeal No. 6896 of 2007, Sri Ravi Prakash Singh, learned counsel for the appellant is present.

In Crl. Appeal No. 6935 of 2017, Sri Ardhendu Shekhar Sharma, learned counsel for the appellant is present.

Order sheet of 4.12.2017 in Crl. Appeal No. 6395 of 2017 indicates that office was instructed to connect Criminal Appeal No. 6896 of 2017 and Criminal Appeal No. 6727 of 2017 with Criminal Appeal No. 6896 of 2017. This order has been complied with.

Office was also directed that it shall report as to whether the fourth convict Monu had filed any criminal appeal. But no report has been submitted by office in that regard.

Office is directed to submit its report within two weeks positively.

Lower court record has been received.

List thereafter.

Order Date :- 13.12.2017

A.P. Pandey

 

 

 
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