Phool Chand Shahu vs State Of U.P. And 2 Others
2023 Latest Caselaw 8461 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 748 of 2022
 

 
Revisionist :- Phool Chand Shahu
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Vijay Mani Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajit Singh,J.

Order on Crl. Misc. Correction Application No. 2 of 2023

Heard learned counsel for the parties.

This is a correction application for making correction in the order dated 21.2.2023.

The correction application is allowed and necessary correction has been carried out in the original order.

The judgment/order dated 21.02.2023 will stand corrected as follows.

On page 1st in 7th line of 3rd paragraph and in 4th line of 4th paragraph 'calf' shall be read as 'heifer'. Similarly on page 2nd in 2nd and 6th lines of 3rd paragraph date and word '24.09.2021' and 'calf' shall be read as '29.09.2021' and 'heifer'. On last page in 2nd line of 1st paragraph and in 2nd line of 4th paragraph words 'calf' and '15.11.2021' shall be read as 'heifer' and '25.11.2021'.

Order Date :- 22.3.2023

AU