Allahabad High Court
Saimul @ Samulla And Another vs State Of U.P. on 12 July, 2024
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2024:AHC:112629-DB Reserved on 08.7.2024 Delivered on 12.7.2024 Case :- CRIMINAL APPEAL No. - 181 of 2014 Appellant :- Saimul @ Samulla And Another Respondent :- State of U.P. Counsel for Appellant :- Kumar Ashutosh Srivastava,Ashok Kumar Rai,Janardan,Surendra Nath Tripathi,Swayamanand Sisodiya Counsel for Respondent :- Govt. Advocate Hon'ble Siddharth,J.
Hon'ble Brij Raj Singh,J.
Heard Sri Swayamanand Sisodiya, learned Amicus Curiae for the appellants; Sri Gyan Narayan Kanaujia, learned AGA -I for the State in Sessions Trial No.195 of 2007, arising out of Case Crime No.307 of 2007, under Sections 147, 148, 307/149, 302/149, 326/149, 504, 506 IPC, Section 5 Explosive Substance Act, Section 7 Criminal Law Amendment Act and Section 3/2(5) SC/ST Act, Police Station Chauri Chaura, District Gorakhpur.
For the reasons given in the judgement of date passed in connected Criminal Appeal No.21 of 2012, this criminal appeal is also dismissed.
Sri Swayamanand Sisodiya, Advocate, was appointed Amicus Curiae by this Court to argue the above noted appeal. He has assisted this Court and is entitled to professional fees of Rs.10,000/-, which shall be paid to him within a month from the date of pronouncement of judgement of this case.
Order Date :- 12.7.2024
Ruchi Agrahari
(Brij Raj Singh,J.) (Siddharth, J.)