CHANDRA SHEKHAR Vs. STATE OF U.P.

LAWS(ALL)-2017-10-327

HIGH COURT OF ALLAHABAD

Decided on October 11,2017

CHANDRA SHEKHAR Appellant

VERSUS

STATE OF U.P. Respondents

JUDGEMENT

BALA KRISHNA NARAYANA,J. - (1.) The arguments of this case concluded on 11.10.2017.
(2.) We then made the following order :- "....Heard Sri D.P. Singh, Senior Advocate assisted by Sri Ram Chandra Uttam, learned counsel for the appellant, Sri Saghir Ahmad, Sri J.K.Upadhyay, learned A.G.As. for the State. We will give reasons later. But we make the operative order here and now. This criminal appeal is allowed. The impugned judgment and order dated 24.02.2011 passed by Additional Sessions Judge, Court No.1, Hathras, in Sessions Trial No. 22 of 2009 arising out of case crime no. 288 of 2008, State Vs. Chandra Shekhar, convicting and sentencing the appellant under Section 302 I.P.C., P.S. Hasayan, District Hathras to under go life imprisonment are hereby set aside. The appellant is acquitted of all the charges framed against him, he shall be released forthwith, unless he is wanted in any other criminal case, subject to his complying with Section 437A Cr.P.C. There shall however be no order as to costs".
(3.) Here are the reasons :-;

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