Ram Briksha Yadav vs State Of U.P.
2017 Latest Caselaw 7953 ALL

Citation : 2017 Latest Caselaw 7953 ALL
Judgement Date : 13 December, 2017

Allahabad High Court

Ram Briksha Yadav 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. - 26 of 2017
 

 
Appellant :- Ram Briksha Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amit Kumar Singh,Sudhanshu Pratap Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Sri Amit Kumar Singh, learned counsel for the appellant has sent illness slip.

Lower court record has been received.

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

List thereafter in due course.

Office is directed to connect this appeal with Criminal Appeal No. 5791 of 2016 (Ram Pujan and others Vs. State of U.P.).

Order Date :- 13.12.2017

A.P. Pandey

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