Nempal And Another vs State Of U.P.
2023 Latest Caselaw 1510 ALL

Citation : 2023 Latest Caselaw 1510 ALL
Judgement Date : 13 January, 2023

Allahabad High Court

Nempal And Another vs State Of U.P. on 13 January, 2023

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 
Criminal Misc. Correction Application No. 3 of 2023
 
In
 

 
Case :- CRIMINAL APPEAL No. - 8345 of 2022
 

 
Appellant :- Nempal And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Bheshaj Puri
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

The Correction application is allowed.

Learned counsel for the appellants is permitted to make necessary correction in the memo of appeal.

The judgment/order dated 14.12.2022 will stand corrected as follows:

In the 6th line of 2nd paragraph and 6th line of 10th paragraph of the order dated 14.12.2022 the "sections 308, 323, 504 IPC" will be read as "section 308/34 IPC".

Office is directed to supply a corrected certified copy of this order to the learned counsel for the appellants.

Order Date :- 13.1.2023

Masarrat

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