Ram Murti vs The State Of U.P.& 8 Others.
2018 Latest Caselaw 2596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 533 of 2005
 
Revisionist :- Ram Murti
 
Opposite Party :- The State Of U.P.& 8 Others.
 
Counsel for Revisionist :- Mahendra Pratap Singh
 
Counsel for Opposite Party :- Govt.Advocate,Gayas Uddin Kidwai,Prem Chandra Gupta,Vijay Prakash,Virendra Kr. Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

It has been informed by Sri Aniruddha Singh, learned Additional Government Advocate that against acquittal order dated 25.07.2005 passed by the learned Sessions Judge, Barabanki in Session Trial No.102 of 1994 and Session Trial No.102-A of 1994, under Sections 147, 302/149 I.P.C., the State appeal bearing Criminal Appeal No.1560 of 2011; State of U.P. vs. Kuddan & 7 others, is pending before the Division Bench of this Court. The said State appeal has already been admitted.

List this criminal revision along with the Criminal Appeal No.1560 of 2011; State of U.P. vs. Kuddan & 7 others, as and when the said appeal is listed before the Division Bench of this Court.

Order Date :- 14.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]