Guddu Pandey And Ors Vs State Of Uttar Pradesh And Ors

Allahabad High Court 21 Nov 2019 Criminal Appeal No. 4060, 4061, 5100, 5195, 5493, 5494, Of 2004, Government Appeal No. 5898, 6189 Of 2004 (2019) 11 AHC CK 0077
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 4060, 4061, 5100, 5195, 5493, 5494, Of 2004, Government Appeal No. 5898, 6189 Of 2004

Hon'ble Bench

B. Amit Sthalekar, J; Ali Zamin, J

Advocates

Jagdish Singh Sengar, A.K. Rai, D.K. Singh, I.K.Chaturvedi, I.M. Khan, Jai Singh, K.K.Singh,Lav Srivastava, Pradeep Chauhan, R.C. Gupta, R.P. Singh, Rajesh Kumar Dubey, Rakesh Kumar Pandey, S.K. Pal, Samit Gopal, S.K. Dwivedi, Manish Tiwary, Apul Misra

Final Decision

Dismissed/Partly Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302, 307, 504
  • Evidence Act, 1872 - Section 32, 146, 157
  • Code Of Criminal Procedure, 1973 - Section 161, 162, 164

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 11 AHC CK 0077
  • Coram: B. Amit Sthalekar, J; Ali Zamin, J
  • Bench: Division Bench
  • Advocates: Jagdish Singh Sengar, A.K. Rai, D.K. Singh, I.K.Chaturvedi, I.M. Khan, Jai Singh, K.K.Singh,Lav Srivastava, Pradeep Chauhan, R.C. Gupta, R.P. Singh, Rajesh Kumar Dubey, Rakesh Kumar Pandey, S.K. Pal, Samit Gopal, S.K. Dwivedi, Manish Tiwary, Apul Misra
  • Result: Dismissed/Partly Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302, 307, 504
  • Evidence Act, 1872 - Section 32, 146, 157
  • Code Of Criminal Procedure, 1973 - Section 161, 162, 164
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