Jokhu vs State Of U.P.
2022 Latest Caselaw 9321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- JAIL APPEAL No. - 594 of 1985
 

 
Appellant :- Jokhu
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Inperson From Jail
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Shri Hari Shankar Bajpayee, learned A.G.A. for the State is present.

It transpires from the record that the appellant has preferred the instant jail appeal from jail against the judgment and order dated 26.02.1985 passed in Sessions Trial No.327 of 1984, under Sections 302/201 I.P.C., Police Station Akbarpur, convicting and sentencing the convict/appellant- Jokhu, under Section 302 I.P.C. to undergo imprisonment for life.

It further transpires that Criminal Appeal No.277 of 1985, preferred by the convict/appellant- Jokhu, arises out of the common judgment and order dated 26.02.1985, therefore, in the interest of justice, we deem it appropriate to consign instant Jail Appeal No.594 of 1985 on record and treat Criminal Appeal No.277 of 1985 to be filed by the convict/appellant- Jokhu, whose Counsel are Shri Abdul Rafey Siddiqui and Shri Rehan Ahmad Siddiqui.

In view of the aforesaid, Jail Appeal No.277 of 1985 is consigned to record.

[Mrs. Saroj Yadav, J.] [Ramesh Sinha, J.]

Order Date :- 4.8.2022

Anand Sri./-