Rafal & Anr Vs State Of Uttar Pradesh

Allahabad High Court 13 Mar 2019 Criminal Appeal No. 2250 Of 1988 (2019) 03 AHC CK 0027
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 2250 Of 1988

Hon'ble Bench

Pritinker Diwaker, J; Umesh Kumar, J

Advocates

Udai Bhan Singh, Amit Sinha, A.G.A.

Final Decision

Disposed Off

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 99, 101, 102, 300, 302, 304I, 323, 324
  • Code Of Criminal Procedure, 1973 - Section 161, 313

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 03 AHC CK 0027
  • Coram: Pritinker Diwaker, J; Umesh Kumar, J
  • Bench: Division Bench
  • Advocates: Udai Bhan Singh, Amit Sinha, A.G.A.
  • Result: Disposed Off
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 99, 101, 102, 300, 302, 304I, 323, 324
  • Code Of Criminal Procedure, 1973 - Section 161, 313
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