ANVIR Vs. STATE OF U.P.
LAWS(ALL)-2020-7-120
HIGH COURT OF ALLAHABAD
Decided on
July 07,2020
Anvir
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
SHAM SUNDER VS. PURAN [REFERRED TO]RAVJI ALIAS RAM CHANDRA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
G V SIDDARAMESH VS. STATE OF KARNATAKA [REFERRED TO]
SUMER SINGH VS. SURAJBHAN SINGH [REFERRED TO]
JUDGEMENT
OM PRAKASH,J. -
(1.)This Criminal Appeal has been filed against the order dated 12.12.1986 passed by Vth Additional District and Sessions Judge, Farrukhabad whereby the appellant was convicted and sentenced for the offence under Section 324 IPC for three years' R.I.
(2.)Heard Sri Dur Vijay Singh, learned counsel for the appellant and learned A.G.A.
(3.)Prosecution story as unfolded in the written report (Ext. Ka-1) are as follows :
(2.)Heard Sri Dur Vijay Singh, learned counsel for the appellant and learned A.G.A.
(3.)Prosecution story as unfolded in the written report (Ext. Ka-1) are as follows :
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