Ram Bahadur And Anr. vs State Of U.P.
2017 Latest Caselaw 7942 ALL

Citation : 2017 Latest Caselaw 7942 ALL
Judgement Date : 13 December, 2017

Allahabad High Court

Ram Bahadur And Anr. 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. - 7500 of 2017
 

 
Appellant :- Ram Bahadur And Anr.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Narendra Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Heard learned counsel for the appellants and learned A.G.A. for the State.

This criminal appeal has been filed against the judgment and order dated 17.10.2017 passed by Special Additional Sessions Judge (Gangster Act) Court No. 3, Kannauj in S.S.T. No. 27 of 2014 (State Vs. Vijay Kumar and one another) arising out of Case Crime No. 51 of 2014 at P.S. Gurshaiganj, District Kannauj, whereby the accused-appellant has been convicted and awarded punishment under Section 3(1) of the U.P. Gangsters & Anti Social Activities (Prevention) Act, 1986 of five years rigorous imprisonment each, fine of Rs. 5,000/- each and in default of payment of fine three months additional rigorous imprisonment each. Simultaneously, a joint application for bail has also been moved by the accused-appellants for being released on bail during the pendency of appeal.

Learned counsel for the appellants contends that the learned court below has passed wrong conviction order without appreciating evidence on record.

Matter requires consideration.

Admit.

Summon the lower court record.

Learned A.G.A. has been served notice.

Let the counter affidavit be filed by the learned A.G.A., if learned counsel for the appellants wants to file any supplementary affidavit, he may file so clarifying the bail of the accused.

List this case on 4.1.2018 as fresh.

Order Date :- 13.12.2017

A.P. Pandey