Krishna Pal Singh And Others Vs State Of Uttar Pradesh

Allahabad High Court 4 Mar 2021 Criminal Appeal No. - 261 Of 2006 (2021) 03 AHC CK 0023
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. - 261 Of 2006

Hon'ble Bench

Anjani Kumar Mishra, J; Shekhar Kumar Yadav, J

Advocates

K.K. Tripathi, Adarsh Kumar, B.K.Solanki, Bansh Narain Rai, Hardeo Singh, K S Yadav, Kamlesh Kumar Tripathi, Rajesh Dwivedi, Rajive Ratn Singh

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302, 304, 323, 324, 504
  • Arms Act, 1959 - Section 25, 27
  • Code Of Criminal Procedure, 1973 - Section 313

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2021) 03 AHC CK 0023
  • Coram: Anjani Kumar Mishra, J; Shekhar Kumar Yadav, J
  • Bench: Division Bench
  • Advocates: K.K. Tripathi, Adarsh Kumar, B.K.Solanki, Bansh Narain Rai, Hardeo Singh, K S Yadav, Kamlesh Kumar Tripathi, Rajesh Dwivedi, Rajive Ratn Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302, 304, 323, 324, 504
  • Arms Act, 1959 - Section 25, 27
  • Code Of Criminal Procedure, 1973 - Section 313
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