Aftab Ahmad And Ors. Vs State Of Uttar Pradesh

Allahabad High Court 10 Jan 2020 Criminal Appeal No. 1294 Of 1985 (2020) 01 AHC CK 0019
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 1294 Of 1985

Hon'ble Bench

Manoj Misra, J; Manju Rani Chauhan, J

Advocates

Mukhtar Alam

Final Decision

Allowed

Acts Referred

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323#Code Of Criminal Procedure, 1973 — Section 161, 294, 311, 313

Judgement Text

Translate:
Supreme Court
State Election Commission Vs Shakti Singh Barthwal & Anr
28 Oct 2025
Supreme Court
Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others
17 Oct 2025
From The Blog
SC: Brother Can Sell Father’s House Even Without Share
Oct
31
2025

Story

SC: Brother Can Sell Father’s House Even Without Share
Read More
SC to Decide If Women Can Face POCSO Penetrative Assault
Oct
31
2025

Story

SC to Decide If Women Can Face POCSO Penetrative Assault
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2020) 01 AHC CK 0019
  • Coram: Manoj Misra, J; Manju Rani Chauhan, J
  • Bench: Division Bench
  • Advocates: Mukhtar Alam
  • Result: Allowed
Referenced Acts & Sections

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323#Code Of Criminal Procedure, 1973 — Section 161, 294, 311, 313

Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.