DISPOSED

Case Status - CRIMINAL APPEAL ( CRLA )-[514/1989]

Generated on : 27-08-2026 at 08:40:31 pm
Filing No. CRLA/514/1989Filing Date : 01-03-1989
CNR UPHC010123841989Date of Registration : 01-03-1989

Case Status

First Hearing Date 07th March 2017
Date of Decision 07th March 2017
Case Status Case Disposed
Stage of Case For Delivery of Judgment/Opinion
Bench Type Division Bench
State UTTARPRADESH
District AZAMGARH

Petitioner/Respondent and their Advocate(s)

PetitionerRespondent
1. TRIBHUWAN
Advocate - ASHOK KUMAR SINGH
1. STATE
Advocate - D.G.A

Category Details

CategoryCRIMINAL APPEAL (400700)
Sub CategoryJUDGMENT 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 / 190 / 1988
Decision Date09-02-1989
DistrictAZAMGARH

Crime Details

District: AZAMGARH
Police Station: ATRAULIA
Crime No.:
Year: 0

Listing History

Cause List TypeHon'ble Mr./Ms./Dr. Justice
\ In chamber of Registrar(s)/Jt. Registrar(s)
Listing DateShort Order
HON’BLE ARVIND KUMAR MISHRA-I, HON’BLE B.K. NARAYANA(Bench ID:0) 03-03-1989 P.O.



Disclaimer: Status report is based on data available on CCMS servers.



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