STATE OF UTTAR PRADESH Vs. SHIV NARAYAN SINGH
LAWS(ALL)-2022-5-103
HIGH COURT OF ALLAHABAD
Decided on
May 27,2022
STATE OF UTTAR PRADESH
Appellant
VERSUS
SHIV NARAYAN SINGH
Respondents
Referred Judgements :-
PEDDA NARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
GANGADHAR BEHERA VS. STATE OF ORISSA [REFERRED TO]
AMAR SINGH VS. BALWINDER SINGH [REFERRED TO]
RAVI KUMAR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
MANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
MADHU @ MADHURANATHA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF KARNATAKA VS. SUVARNNAMMA [REFERRED TO]
SANJEEV KUMAR GUPTA VS. STATE OF U P [REFERRED TO]
BIMLA DEVI VS. RAJESH SINGH & ANR [REFERRED TO]
BHAGWAN JAGANNATH MARKAD & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
MANOJ KUMAR SHARMA & ORS. VS. STATE OF CHHATTISGARH & ANR. [REFERRED TO]
TEHSEEN POONAWALLA VS. UNION OF INDIA AND ANR [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. CHHAAKKI LAL AND ANOTHER [REFERRED TO]
ACHHAR SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
JUDGEMENT
SUBHASH VIDYARTHI,J. -
(1.)Government Appeal No. 2239 of 2009 has been filed by the State-appellant challenging the judgment and order dtd. 16/9/2008 passed by the learned Additional District and Sessions Judge, Court No. 1, Hamirpur in Sessions Trial No. 137 of 2005 arising out of Case Crime No. 22 of 2005 under Ss. 302/34, 504, 506 IPC, Police Station Rath, District Hamirpur whereby both the accused-respondents have been acquitted of all the charges.
(2.)The aforesaid judgment and order dtd. 16/9/2008 has been assailed by the informant of the case Shyam Singh @ Pappu also by filing Criminal Revision No. 3459 of 2008, and by means of an order dtd. 19/9/2011, the aforesaid Criminal Revision was connected with Govt. Appeal No. 2239 of 2009.
(3.)Government Appeal No. 2239 of 2009 filed by the State-appellant has been admitted by means of an order dtd. 4/11/2011.
(2.)The aforesaid judgment and order dtd. 16/9/2008 has been assailed by the informant of the case Shyam Singh @ Pappu also by filing Criminal Revision No. 3459 of 2008, and by means of an order dtd. 19/9/2011, the aforesaid Criminal Revision was connected with Govt. Appeal No. 2239 of 2009.
(3.)Government Appeal No. 2239 of 2009 filed by the State-appellant has been admitted by means of an order dtd. 4/11/2011.
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