Gajraj Singh & Anr Vs State Of Uttar Pradesh And Others

Allahabad High Court 23 Jan 2019 Criminal Appeal No. 721, 832, 872, 1530 of 2011 (2019) 01 AHC CK 0058
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 721, 832, 872, 1530 of 2011

Hon'ble Bench

Ramesh Sinha, J; Dinesh Kumar Singh-I, J

Advocates

S.P.S. Rathore, Lav Srivastava, V.P. Srivastava, Vijay Singh, Vinay Saran, Ajay Kumar, Anvir Singh, G.S. Chaturvedi, Prem Shankar, Vijay Singh Sengar, D.P. Singh, S. Niranjan, Saurabh Gour, A.B.L.Gour, Anvir Singh, Arimardan Yadav, Hitesh Pachauri, Jadu Nandan Yadav, Syed Mohammad Abbas Abdy, Rajul Bhargava, V.S. Dwivedi

Acts Referred
  • Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 201, 302, 307, 364, 365, 395, 396, 397, 412
  • Code Of Criminal Procedure, 1973 - Section 82, 83, 161, 164, 294, 313, 437A
  • Arms Act, 1959 - Section 19(f), 25, 27
  • Evidence Act, 1872 - Section 3, 27, 114(b), 133

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 01 AHC CK 0058
  • Coram: Ramesh Sinha, J; Dinesh Kumar Singh-I, J
  • Bench: Division Bench
  • Advocates: S.P.S. Rathore, Lav Srivastava, V.P. Srivastava, Vijay Singh, Vinay Saran, Ajay Kumar, Anvir Singh, G.S. Chaturvedi, Prem Shankar, Vijay Singh Sengar, D.P. Singh, S. Niranjan, Saurabh Gour, A.B.L.Gour, Anvir Singh, Arimardan Yadav, Hitesh Pachauri, Jadu Nandan Yadav, Syed Mohammad Abbas Abdy, Rajul Bhargava, V.S. Dwivedi
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 201, 302, 307, 364, 365, 395, 396, 397, 412
  • Code Of Criminal Procedure, 1973 - Section 82, 83, 161, 164, 294, 313, 437A
  • Arms Act, 1959 - Section 19(f), 25, 27
  • Evidence Act, 1872 - Section 3, 27, 114(b), 133
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