Doodhnath And 2 Others vs State Of U.P.
2021 Latest Caselaw 7149 ALL

Citation : 2021 Latest Caselaw 7149 ALL
Judgement Date : 6 July, 2021

Allahabad High Court

Doodhnath And 2 Others vs State Of U.P. on 6 July, 2021

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1625 of 2021
 

 
Appellant :- Doodhnath And 2 Others
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Awadhesh Kumar Malviya
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ajit Singh,J.

Heard the learned counsel for the appellants through video conferencing, learned A.G.A for the State and perused the judgment and order dated 19.3.2021 passed by Addl. Sessions, Court no. 3, Ghazipur in S.T. No. 130 of 2010 (State of U.P. vs. Doodhnath and others).

Admit.

Summon the lower court record.

Learned counsel for the accused appellants submits that the incident took place on 21.3.2007 and the accused were convicted on 19.3.2021, under Section 308/34, 323/34, 504 and 506(II) I.P.C. and after conviction the accused were enlarged on interim bail on 19.3.2021. During pendency of trial the accused were on bail and they never misused the liberty of bail.

Keeping in view the entire facts and circumstances of the case and submission of the learned counsel for the appellants and the learned A.G.A., the appellants are released on bail in the offence, in which they have been convicted and sentenced, in the aforesaid Session Trial, during the pendency of the appeal, on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

On acceptance of bail bond and personal bond, the lower court shall transmit photostat copies thereof to this Court for being kept on the record of this appeal.

List this appeal after twelve weeks for final hearing before appropriate Bench.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by learned counsel for the applicant along with a self attested identity proof of the said persons (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked before the concerned Court/Authority/Official

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 6.7.2021/Faridul