CRLA/197/2022
2022 Latest Caselaw 3089 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date   or directions and        COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CRLA No.197 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Rajveer Singh, Advocate for the appellant.

There is a report that the certified copy of the impugned order, court fees, vakalatnama and an application for leave to appeal, has not been filed.

These are basic elements, which are required to be satisfied before the appellant files an appeal against the judgment of acquittal.

The appeal is dismissed as withdrawn with liberty to file a fresh.

(Sharad Kumar Sharma, J.) 22.09.2022 Arti