Rajesh Singh vs State Of U.P.
2023 Latest Caselaw 16947 ALL

Citation : 2023 Latest Caselaw 16947 ALL
Judgement Date : 7 June, 2023

Allahabad High Court

Rajesh Singh vs State Of U.P. on 7 June, 2023

Bench: Ram Manohar Mishra





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 80
 

 
Case :- CRIMINAL APPEAL No. - 5531 of 2023
 

 
Appellant :- Rajesh Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vivek Pandey,Vijay Kumar Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ram Manohar Narayan Mishra,J.

The instant Criminal Appeal has been preferred against the judgment and order dated 24.04.2023 passed by Sessions Judge, Kannauj whereby the appellant has been convicted under Section 304(2), 308, 279, 337, 338 of I.P.C and Section 184 of M.V.Act an maximum sentence of 10 years imprisonment with fine of Rs. 50,000/- has been awarded under Section 304(2) of I.P.C.

Admit.

Notice has been already received by learned A.G.A.

Summon the record from the court concerned.

List on 19.07.2023 as fresh.

Counter affidavit, if any, be filed by the State-respondent by the next date of listing.

Order Date :- 7.6.2023

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