Lot Prasad Vs State Of U.P.

Allahabad High Court, Lucknow Bench 10 Jan 2022 Criminal Appeal No. 423 Of 1995 (2022) 01 AHC CK 0020
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 423 Of 1995

Hon'ble Bench

Ramesh Sinha, J

Advocates

I.B.Singh, Janardan Singh, Kapil Kumar Bhargava, Neeraj Kumar Tiwari, S.K. Singh Kalhans, Shikha Srivastava, Vijay Kr. Tiwari

Final Decision

Allowed

Acts Referred
  • Allahabad High Court Rules, 1952 - Rule 3
  • Indian Penal Code, 1860 - Section 34, 302, 436
  • Code Of Criminal Procedure, 1973 - Section 161, 378(1), 392, 437A
  • Evidence Act, 1872 - Section 8

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 01 AHC CK 0020
  • Coram: Ramesh Sinha, J
  • Bench: Single Bench
  • Advocates: I.B.Singh, Janardan Singh, Kapil Kumar Bhargava, Neeraj Kumar Tiwari, S.K. Singh Kalhans, Shikha Srivastava, Vijay Kr. Tiwari
  • Result: Allowed
Referenced Acts & Sections
  • Allahabad High Court Rules, 1952 - Rule 3
  • Indian Penal Code, 1860 - Section 34, 302, 436
  • Code Of Criminal Procedure, 1973 - Section 161, 378(1), 392, 437A
  • Evidence Act, 1872 - Section 8
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