Smt. Phool Mati vs State Of U.P.
2022 Latest Caselaw 3361 ALL

Citation : 2022 Latest Caselaw 3361 ALL
Judgement Date : 18 May, 2022

Allahabad High Court

Smt. Phool Mati vs State Of U.P. on 18 May, 2022

Bench: Ramesh Sinha, Brij Raj Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL APPEAL No. - 200 of 1987
 

 
Appellant :- Smt. Phool Mati
 
Respondent :- State of U.P.
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Brij Raj Singh,J.

Shri Vishwas Shukla, learned AGA for State-respondent is present.

A composite appeal has been filed by the appellant- Smt. Phoolmati bearing Criminal Appeal No. 797 of 1986, against the impugned order and judgment passed by the trial Court and the said appeal has been abate on behalf of the present appellant- Smt. Phoolmati.

Hence, the present appeal be consigned to record.

(Brij Raj Singh, J.) (Ramesh Sinha, J.)

Order Date :- 18.5.2022

Arnima

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