Lachhi @ Lachhi Mal Sharma vs State Of U.P.
2018 Latest Caselaw 1319 ALL

Citation : 2018 Latest Caselaw 1319 ALL
Judgement Date : 2 July, 2018

Allahabad High Court

Lachhi @ Lachhi Mal Sharma vs State Of U.P. on 2 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 1046 of 2013
 

 
Appellant :- Lachhi @ Lachhi Mal Sharma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Saurabh Gour,A.B.L. Gour,Jitendra Pal Singh Jadaun,Kuldeep Singh Tomar
 
Counsel for Respondent :- Govt. Advocate,Sanjay Mishra
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

We have heard Sri Sangam Lal Kesarwani in connected criminal appeal no. 1046 of 2013. The present appeal has been filed by Sri Sanjay Mishra, learned counsel for the appellant who is not present even in the revised call. We have also heard learned A.G.A.

Since Sanjay Mishra, learned counsel for the appellant is not present in connected appeal, list peremptorily in the next cause list.

Order Date :- 2.7.2018

Masarrat

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