Allahabad High Court
State Of U.P. vs Shankar Majhi And Another on 9 January, 2017
Bench: Shashi Kant Gupta, Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- GOVERNMENT APPEAL No. - 4460 of 2011 Appellant :- State Of U.P. Respondent :- Shankar Majhi And Another Counsel for Appellant :- Desh Ratan Chaudhary Hon'ble Shashi Kant Gupta,J.
Hon'ble Mrs. Rekha Dikshit,J.
Heard learned counsel appearing for the State appellant/applicant and perused the material on record.
This application has been filed by the State appellant/applicant with the prayer that leave to appeal may be granted against the judgement and order dated 29.03.2011, passed passed by Additional Session Judge/Fast Track, Court No.1, Mirzapur, in Sessions Trial No.145 of 2006 (State Vs. Shankar Majhi and another), under Sections 304 IPC, Police Station Chunar, District Mirzapur, whereby the accused respondents have been acquitted for the offence punishable under the sections referred to above.
It is noteworthy that against the aforesaid impugned judgment and order of acquittal order dated 29.03.2011, a Criminal Appeal U/s 372 Cr.P.C. No.2522 of 2011, preferred by the complainant has already been admitted by this Court today.
Issue notice to the respondent nos. 1 and 2.
Connect and list with Criminal Appeal U/s 372 Cr.P.C. No. 2522 of 2011 (Gudiya Vs. State of U.P. and others).
Since connected Criminal Appeal U/s 372 Cr.P.C. No. 2522 of 2011 (Gudiya Vs. State of U.P. and others) has already been admitted and bailable warrants has already been issued to the accused respondents, there is no need to again issue bailable warrants against the accused respondents in this appeal.
List this matter on 11.4.2017.
Order Date :- 9.1.2017 G.S