Kumari Lakshmi vs State Of U.P.
2019 Latest Caselaw 4250 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 
Case :- CRIMINAL APPEAL No. - 1428 of 2019
 
Appellant :- Kumari Lakshmi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vijay Prakash Singh Kushwaha
 
Counsel for Respondent :- G.A.
 
Hon'ble Pradeep Kumar Srivastava,J.

(Order on Criminal Misc. Correction Application No. 02 of 2019)

Heard learned counsel for the applicant-appellant.

Learned counsel for the accused-appellant has sought certain corrections in paragraph no. 2 of the original order dated 11.4.2019. The said paragraph no. 2 of the said order will be read as under:

"The accused-appellants namely Kumar Lakshmi, Smt. Ganga Deie and Lakhan Ram have been convicted and sentenced by judgement and order dated 22.1.2019 passed by IInd Additional District & Sessions Judge/Special Judge, SC/ST Act, Badaun for the offence under Section 498-A IPC, for five years rigorous imprisonment and fine of Rs.5,000/-, for the offence under Section 304-B IPC, for ten years rigorous imprisonment, for the offence under Section 201 IPC, for three years rigorous imprisonment and fine of Rs.3,000/- and for the offence under Section 3/4 D.P. Act, for three years rigorous imprisonment and fine of Rs.3,000/- each in S.T. Nos. 345 of 2014, 173 of 2014 and 173 of 2014 respectively, arising out of Case Crime No. 1334 of 2013, P.S. Civil Lines, District Badaun."

"In paragraph no. 6 of the said judgment, the name of accused-appellant Smt. Ganga Devi will be read as 'Smt. Ganga Deie"

Accordingly, correction application is allowed.

Office to issue certified copy of this order.

Order Date :- 8.5.2019/RCT