Mohd. Akku vs State Of U.P.
2022 Latest Caselaw 340 ALL

Citation : 2022 Latest Caselaw 340 ALL
Judgement Date : 1 April, 2022

Allahabad High Court

Mohd. Akku vs State Of U.P. on 1 April, 2022

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 775 of 2017
 

 
Appellant :- Mohd. Akku
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vimal Shukla,Piyush Kumar Singh,Prabhat Kumar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the appellant and learned AGA for the State.

Judgment is reserved.

Order Date :- 1.4.2022

Ashutosh

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