Desh Raj And Another vs State Of U.P.
2022 Latest Caselaw 19239 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- CRIMINAL APPEAL No. - 589 of 2005
 

 
Appellant :- Desh Raj And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.C.Misra
 
Counsel for Respondent :- Govt.Advocate,Vashu Deo Mishra
 

 
Hon'ble Brij Raj Singh,J.

(I. A. No.4 of 2022: Application for Correction of Order dated 22.11.2022)

Cause shown is sufficient. The application is allowed.

The order dated 22.11.2022 is corrected. After correction, the paragraph-3 of the judgment and order dated 22.11.2022, reads as under:-

"This criminal appeal has been preferred against the judgment and order dated 23.4.2005 passed by the Additional District & Sessions Judge, Court-5, Hardoi in Sessions Trial No.777 of 2004, Case Crime No.56 of 2002 under Section 307, 323, 504, 506 IPC, PS Baghauli, Distt. Hardoi, convicting the appellant No.2 under Section 324 IPC and sentencing to one year RI with fine of Rs.1000/- and further convicting the appellant No.1 under Section 323 IPC and sentencing him to six months simple imprisonment with fine of Rs.500/- and in default of fine sentence for two months imprisonment."

In paragraph-6, page-2 of the judgment and order dated 22.11.2022, "Section 307, 323, 504, 506 of the IPC" are corrected to be read as "Section 324, 323 IPC"

The application stands disposed of.

Order Date :- 29.11.2022

Rajneesh JR-PS)