MAHENDRA SINGH AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2020-6-196
HIGH COURT OF ALLAHABAD
Decided on June 19,2020

Mahendra Singh And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) The matter has been placed at the behest of Hon'ble the Chief Justice.
(2.) Shri R.P. Yadav has filed his Vakalatnama for the original complainant Lakhan Singh son of Sri Shankar.
(3.) The parties are litigating since 1989, the accused eight in numbers belong to a group of persons of the same village.;


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