Allahabad High Court
Kulpat Singh vs State Of U.P. on 27 January, 2010
Author: Sheo Kumar Singh
Bench: Sheo Kumar Singh
Court No. - 46 Case :- CRIMINAL APPEAL DEFECTIVE No. - 486 of 2009 Petitioner :- Kulpat Singh Respondent :- State Of U.P. Petitioner Counsel :- Ajay Singh Respondent Counsel :- Govt. Advocate Hon'ble Sheo Kumar Singh,J.
Hon'ble Shyam Shankar Tiwari,J.
The appeal is delayed as there is report in this respect. Submission is that appellant was not granted bail during the trial and thus he could not arrange the expenses and otherwise he could not contact a counsel and thus there is delay in filing the appeal. Submission is that other co-accused who were also convicted by the same judgment have filed appeal in this Court which are Criminal Appeal Nos. 3704 of 2008 and 4123 of 2008 and they have been admitted.
There is objection by the Government side which has been considered.
The appeal is against the judgment of conviction and life imprisonment is there.
Accordingly the delay is condoned. Application is allowed.
List this matter after two weeks.
Order Date :- 27.1.2010 pp