Ram Milan Verma vs State Of U.P.
2022 Latest Caselaw 132 ALL

Citation : 2022 Latest Caselaw 132 ALL
Judgement Date : 22 February, 2022

Allahabad High Court

Ram Milan Verma vs State Of U.P. on 22 February, 2022

Bench: Ramesh Sinha, Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL APPEAL No. - 28 of 2000
 

 
Appellant :- Ram Milan Verma
 
Respondent :- State of U.P.
 
Counsel for Appellant :- From Jail,Shitla Prasad Tripathi,Umesh Pratap Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Vivek Varma,J.

(The judgment is pronounced in terms of Chapter VII Sub-rule (2) of Rule (1) of the Allahabad High Court Rules, 1952 by Hon?ble Ramesh Sinha, J.)

(Per Ramesh Sinha, J. for the Bench )

The instant criminal appeal is partly allowed vide our order of date passed on separate sheets contained in Capital Sentence No. 1 of 2000 : State of U.P. Vs. Krishna Murari alias Murli and others.

(Vivek Varma, J.) (Ramesh Sinha, J.)

Order Date :- 22.2.2022

Ajit/-

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