DISPOSED

Case Status - CRIMINAL APPEAL ( CRLA )-[1699/2008]

Generated on : 28-08-2026 at 06:31:39 am
Filing No. CRLA/1699/2008Filing Date : 14-03-2008
CNR UPHC011703972008Date of Registration : 14-03-2008

Case Status

First Hearing Date 04th March 2013
Date of Decision 04th March 2013
Case Status Case Disposed
Stage of Case For Order
Bench Type Division Bench
State UTTARPRADESH
District AMROHA (JYOTIBA P Nagar)

Petitioner/Respondent and their Advocate(s)

PetitionerRespondent
1. PRADEEP SHARMA
Advocate - JAI SHANKER MALVIYA
1. STATE OF U.P.
Advocate - GOVT. ADVOCATE

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 / 434 / 2006
Decision Date08-02-2008
DistrictAMROHA (JYOTIBA P Nagar)

Crime Details

District: AMROHA (JYOTIBA P Nagar)
Police Station: GAJRAULA
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 ANIL KUMAR SHARMA, HON’BLE RAKESH TIWARI(Bench ID:0) 16-03-2008 P.O.



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



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