State Of U.P. vs Ram Pal Yadav @ Paley & Anr.
2017 Latest Caselaw 4354 ALL

Citation : 2017 Latest Caselaw 4354 ALL
Judgement Date : 13 September, 2017

Allahabad High Court

State Of U.P. vs Ram Pal Yadav @ Paley & Anr. on 13 September, 2017

Bench: Arvind Kumar Tripathi, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 741 of 2017
 

 
Appellant :- State Of U.P.
 
Respondent :- Ram Pal Yadav @ Paley & Anr.
 
Counsel for Appellant :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Mrs. Rekha Dikshit,J.

Learned AGA for the State submitted that the accused-represents were acquitted under sections 147, 148, 149, 324, 326 & 307 IPC. Against the order of conviction Criminal Appeal No.430 of 2017 under sections 323, 324 IPC has been filed which is pending. It is further submitted that the in view of the evidence collected the prosecution has successfully proved the offence under sections 147, 148, 149, 324, 326 & 307 IPC against which Criminal Appeal is pending, hence the prayer for enhancement of sentence under section 377 Cr.P.C. against which State has filed appeal under section 377 IPC may be considered.

Admit.

Issue notice returnable at an early date.

List thereafter alongwith the aforesaid appeal.

Order Date :- 13.9.2017