GUDARI RAM Vs. STATE OF U.P.
LAWS(ALL)-2019-10-14
HIGH COURT OF ALLAHABAD
Decided on
October 14,2019
Gudari Ram
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
D STEPHENS VS. NOSIBOLLA [REFERRED TO]K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED TO]
KHETRABASI SAMUAL F VS. STATE OF ORISSA [REFERRED TO]
SATYENDRA NATH DUTTA VS. RAM NARAIN [REFERRED TO]
DULI CHAND VS. DELHI ADMINISTRATION [REFERRED TO]
PATHUMMA VS. MUHAMMAD [REFERRED TO]
MUNNA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
JAGANNATH CHAUDHARY VS. RAMAYAN SINGH [REFERRED TO]
RAM BRIKSH SINGH VS. AMBIKA YADAV [REFERRED TO]
JOHAR VS. MANGAL PRASAD [REFERRED TO]
JUDGEMENT
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(1.)Case called out in the revised list. No one appears on behalf of the revisionist to press this criminal revision.
(2.)Heard Mr. Hriday Narayan Shukla, learned A.G.A. for the State of U.P.
(3.)The present criminal revision has been filed challenging the judgement and order dated 4.12.2003 passed by the Special Judge (S.C. and S.T.) Act, Varanasi, in S.T. No. 545 of 2002 (State Vs. Akhilesh Prakash Yadav and others), under sections 323, 325, 427, 504, 506 I.P.C. and section 3 (1) (x) of S.C. and S.T. (P.A.) Act, P.S. Ramnagar, District Varanasim, whereby Court below has acquitted accused opposite party Nos. 2, 3 and 4 of the charges levelled against them.
(2.)Heard Mr. Hriday Narayan Shukla, learned A.G.A. for the State of U.P.
(3.)The present criminal revision has been filed challenging the judgement and order dated 4.12.2003 passed by the Special Judge (S.C. and S.T.) Act, Varanasi, in S.T. No. 545 of 2002 (State Vs. Akhilesh Prakash Yadav and others), under sections 323, 325, 427, 504, 506 I.P.C. and section 3 (1) (x) of S.C. and S.T. (P.A.) Act, P.S. Ramnagar, District Varanasim, whereby Court below has acquitted accused opposite party Nos. 2, 3 and 4 of the charges levelled against them.
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