DISPOSED
Case Status - CRIMINAL APPEAL ( CRLA )-[197/1984]
Generated on : 30-10-2026 at 07:43:27 am| Filing No. | CRLA/197/1984 | Filing Date : 18-01-1984 |
|---|---|---|
| CNR | UPHC010102461984 | Date of Registration : 18-01-1984 |
Case Status
| First Hearing Date | 21st July 2017 |
|---|---|
| Date of Decision | 21st July 2017 |
| Case Status | Case Disposed |
| Stage of Case | For Final Hearing |
| Bench Type | Division Bench |
| State | UTTARPRADESH |
| District | SAHARANPUR |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. AKHLAQ Advocate - ANURAG SHUKLA | 1. STATE OF U.P. Advocate - HARSH KUMAR SHARMA(A/H0198/2012 ),M. ISLAM |
Category Details
| Category | CRIMINAL APPEAL (400700) |
|---|---|
| Sub Category | JUDGMENT IN THE MATTER RELATING TO OFFENCE U/S 302 396 IPC AND ANY OTHER OFFENCE UNDER IPC (EXCEPT 376 IPC) WHERE LIFE IMPRISONMENT HAS BEEN AWARDED. (400708) |
High Court / Lower Court Details
| Case No. and Year | Session Trial / 90 / 1983 |
| Decision Date | 16-01-1984 |
| District | SAHARANPUR |
Crime Details
| District | : SAHARANPUR |
| Police Station | : SARSAWA |
| Crime No. | : |
| Year | : 0 |
Disclaimer: Status report is based on data available on CCMS servers.