Shahid vs State Of U.P.
2017 Latest Caselaw 2774 ALL

Citation : 2017 Latest Caselaw 2774 ALL
Judgement Date : 28 July, 2017

Allahabad High Court

Shahid vs State Of U.P. on 28 July, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 1628 of 2016
 

 
Appellant :- Shahid
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pankaj Kumar Tripathi
 
Counsel for Respondent :- Govt. Advocagte
 

 
Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No.63837 of 2017)

1. This correction application has been moved on behalf of appellant-accused on the ground that in order dated 01.06.2017, Section 363 is not mentioned whereas "Section 366" is mentioned twice.

2. On perusal of judgment dated 17.09.2016, it is evident that appellant-accused was convicted and sentenced under Section 363,366, 376 (2g) and 506, but while granting bail Sections 363 and 506 were not mentioned.

3. In view of above, application is allowed.

4. This order shall be read in conjunction with bail order order dated 01.06.2017.

Order Date :- 28.7.2017

Pachhere/-

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