Allahabad High Court
Chhabinath Singh & Another vs State Of U.P. on 29 July, 2010
Bench: Abdul Mateen, Yogendra Kumar Sangal
Court No. - 25 Case :- CRIMINAL APPEAL No. - 620 of 2010 Petitioner :- Chhabinath Singh & Another Respondent :- State Of U.P. Petitioner Counsel :- R.K. Singh,Mohd. Kamal Khan Respondent Counsel :- Govt. Advocate Hon'ble Abdul Mateen,J.
Hon'ble Yogendra Kumar Sangal,J.
In the present case, three persons namely Narendra Singh, Samar Bahadur Singh and Chhabinath Singh have been convicted in Session Trial No. 519 of 2007 under Sections 302/34 & 354 IPC and Section 25(1-B) Arms Act, P.S. Bisawan, district Sitapur vide judgment dated 05.02.2010.
There are two appellants namely Chhavinath Singh and Samar Bahadur Singh in the present Appeal but Appeal of accused Narendra Singh has not been connected with the present file.
Office is directed to connect the Appeal of the accused Narendra Singh, if preferred and list both the cases in the cause list.
Order Date :- 29.7.2010 Kaushal