Anil Kumar Vs State Of Uttar Pradesh

Allahabad High Court (Lucknow Bench) 23 Apr 2019 Criminal Appeal No. 810 Of 2015 (2019) 04 AHC CK 0139
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 810 Of 2015

Hon'ble Bench

Anil Kumar, J; Vikas Kunvar Srivastav, J

Advocates

Aniruddh Kumar Singh, Bajhul Quamar Siddiqui, Nusrat Jahan

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 201, 302, 304B, 396, 411, 498A
  • Dowry Prohibition Act, 1961 - Section 3, 4
  • Code Of Criminal Procedure, 1973 - Section 216, 216(4), 217, 313, 313(1)(b), 342, 464, 465
  • Evidence Act, 1872 - Section 3, 137, 138, 145

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 04 AHC CK 0139
  • Coram: Anil Kumar, J; Vikas Kunvar Srivastav, J
  • Bench: Division Bench
  • Advocates: Aniruddh Kumar Singh, Bajhul Quamar Siddiqui, Nusrat Jahan
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 201, 302, 304B, 396, 411, 498A
  • Dowry Prohibition Act, 1961 - Section 3, 4
  • Code Of Criminal Procedure, 1973 - Section 216, 216(4), 217, 313, 313(1)(b), 342, 464, 465
  • Evidence Act, 1872 - Section 3, 137, 138, 145
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