Sabha Pati Pandey And 2 Ors. vs The State Of U.P.
2018 Latest Caselaw 3154 ALL

Citation : 2018 Latest Caselaw 3154 ALL
Judgement Date : 9 October, 2018

Allahabad High Court

Sabha Pati Pandey And 2 Ors. vs The State Of U.P. on 9 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 60 of 2006
 
Revisionist :- Sabha Pati Pandey And 2 Ors.
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- S.M Munis Jafari,S.H. Ibrahim
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Heard Sri S.M. Munis Jafari, learned counsel for the revisionists and Sri Aniruddha Singh, learned Additional Government Advocate-I.

Learned counsel for the revisionists has submitted that the revisionists being an old aged persons may be granted the benefits of Section 360 Cr.P.C. read with Section 4 of Probation of Offenders Act, 1958.

The Chief Judicial Magistrate, Faizabad is directed to obtain report from the Jail Authorities at Faizabad to ascertain the total period, during trial and after conviction, the revisionists remained in jail.

List this case in the week commencing 12.11.2018.

Order Date :- 9.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]