Allahabad High Court
Jairam And Others vs State Of U.P. on 26 September, 2019
Bench: Ramesh Sinha, Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL APPEAL No. - 847 of 2009 Appellant :- Jairam And Others Respondent :- State Of U.P. Counsel for Appellant :- S.M.A. Abdy,Sushil Kumar Dwivedi Counsel for Respondent :- Govt. Advocate Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Kumar,J.
Ref : Crl. Misc. Correction Application No. 9 of 2009 Heard Sri Sushil Kumar Dwivedi, learned counsel for the petitioners and Sri Gaurav Pratap Singh, learned AGA for the State. The correction application is allowed and the order dated 26.8.2019 is corrected as follows :
In the third line of last paragraph of the aforesaid order "Section 34 of IPC" be deleted and in its place "Section 302/34 of IPC" shall be read.
(Ajit Kumar, J.) (Ramesh Sinha, J.) Order Date :- 26.9.2019 Deepika