Babu Lal vs State Of U.P.
2017 Latest Caselaw 5594 ALL

Citation : 2017 Latest Caselaw 5594 ALL
Judgement Date : 23 October, 2017

Allahabad High Court

Babu Lal vs State Of U.P. on 23 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 2235 of 2008
 

 
Appellant :- Babu Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Madan Mohan Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rang Nath Pandey,J.

List revised.

None appears on behalf of appellants.

However, learned A.G.A. is present for the State.

Issue bailable warrant against the accused appellants, who were involved in Special Sessions Trial No. 09/2007, Case Crime No. Court Case No. 5/05 under Section 323/34 I.P.C., P.S. Sangrampur, district Sultanpur through the Chief Judicial Magistrate, returnable within a period of four weeks.

List thereafter.

Order Date :- 23.10.2017

psd

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