Sulayman vs State Of U.P.
2018 Latest Caselaw 1842 ALL

Citation : 2018 Latest Caselaw 1842 ALL
Judgement Date : 3 August, 2018

Allahabad High Court

Sulayman vs State Of U.P. on 3 August, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 6293 of 2011
 

 
Appellant :- Sulayman
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Senger Vineet Singh,Manoj Kumar,Muzzammil L.Qureshi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Heard Sri Sangam Lal Kesarwani, learned Amicus Curiae.

On a perusal of the evidence as well as the case diary we find that the corroboration of the evidence that has been led during trial with the other evidence on record requires to be sifted for which the learned A.G.A. prays for an adjournment.

Let the matter come up on Wednesday i.e. 8.8.2018.

Order Date :- 3.8.2018

Masarrat

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