Allahabad High Court
Smt. Har Charan Kaur vs State Of U.P. And Another on 5 January, 2010
Author: Vijay Kumar Verma
Bench: Vijay Kumar Verma
Court No. - 55 Case :- CRIMINAL REVISION No. - 5642 of 2009 Petitioner :- Smt. Har Charan Kaur Respondent :- State Of U.P. And Another Petitioner Counsel :- Mohd. Aslam Ansari Respondent Counsel :- Govt. Advocate Hon'ble Vijay Kumar Verma,J.
Heard learned counsel for the revisionist and learned A.G.A. for the State and perused the impugned judgment dated18.9.2009 passed by Additional Sessions Judge/ Fast Track Court No.3, Saharanpur in S.T. No. 256 of 2007, State Vs. Guru Charan Singh under Sections 306 and 302 I.P.C. whereby the accused/ opposite party No.2 has been acquitted.
Issue notice to opposite party No.2. Notice on behalf of State has been accepted by learned A.G.A.
list in ordinary course for admission. In the meantime lower court record be summoned by the Office.
Order Date :- 5.1.2010 rkb