GHANSHYAM DUBEY Vs. STATE OF U.P. & OTHERS
LAWS(ALL)-2016-3-134
HIGH COURT OF ALLAHABAD
Decided on March 31,2016

Ghanshyam Dubey Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) As both these appeals are directed against the same judgment and order arising out of the same Case Crime No. 7 of 2005, both are being disposed of by this common judgment.
(2.) Heard learned counsel for the applicant, learned counsel for accused-respondent nos. 2, 3 and 4 and learned A.G.A. representing the State.
(3.) Perused the records.;


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