Saktu vs State Of U.P.
2023 Latest Caselaw 8467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CRIMINAL APPEAL No. - 710 of 2005
 

 
Appellant :- Saktu
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.K.Tripathi,Pradeep Kumar Tripathi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Pradeep Kumar Tripathi, learned counsel for the appellant and Sri Diwaker Singh, learned A.G.A. for the State.

This Criminal Appeal under Section 374 (2) Cr.P.C. has been filed against the judgment and order dated 17.05.2005 passed by the Additional Sessions Judge, Court No.9, Sitapur in Sessions Trial No. 1086 of 2004 arising out of Case Crime No. 249 of 2003, under Section 25 (1-B) Arms Act, Police Station Pisawan, District Sitapur: State Vs. Saktu, convicting and sentencing the appellant under Section 25 (1-B) Arms Act for one year rigorous imprisonment and fine of Rs. 500/- in default of payment of fine further two months additional imprisonment.

Learned counsel for the appellant submits that he does not want to press this appeal and want to withdraw the same.

Learned A.G.A. has not objection to the prayer made by learned counsel for the appellant.

In view of the statement made by learned counsel for the appellant at Bar, this appeal is dismissed as withdrawn.

Order Date :- 22.3.2023

Arvind