Pawan Kumar Pandey @ Bablu And Others Vs State Of U.P.

Allahabad High Court 30 May 2022 Criminal Appeal No. 3239, 3404, 3952 Of 2012 (2022) 05 AHC CK 0084
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 3239, 3404, 3952 Of 2012

Hon'ble Bench

Sunita Agarwal, J; Vikas Kunvar Srivastav, J

Advocates

Sheshadri Trivedi, Ajay Kumar Pandey, Anand Kumar Pandey (Amicus Curie), Pratik J.Nagar, Rajrshi Gupta, Satish Trivedi, Rahul Mishra, Satyendra Narain Singh

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 302, 307, 504, 506
  • Criminal Law (Amendment) Act, 2013 - Section 7
  • Arms Act, 195 - Section 3, 25
  • Code Of Criminal Procedure, 1973 - Section 156, 157, 161, 162, 174, 313
  • Railways Act, 1989 - Section 137, 138
  • Evidence Act, 1872 - Section 11, 103, 145, 155

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 05 AHC CK 0084
  • Coram: Sunita Agarwal, J; Vikas Kunvar Srivastav, J
  • Bench: Division Bench
  • Advocates: Sheshadri Trivedi, Ajay Kumar Pandey, Anand Kumar Pandey (Amicus Curie), Pratik J.Nagar, Rajrshi Gupta, Satish Trivedi, Rahul Mishra, Satyendra Narain Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 302, 307, 504, 506
  • Criminal Law (Amendment) Act, 2013 - Section 7
  • Arms Act, 195 - Section 3, 25
  • Code Of Criminal Procedure, 1973 - Section 156, 157, 161, 162, 174, 313
  • Railways Act, 1989 - Section 137, 138
  • Evidence Act, 1872 - Section 11, 103, 145, 155
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