DISPOSED

Case Status - CRIMINAL APPEAL ( CRLA )-[1959/1989]

Generated on : 27-08-2026 at 10:36:56 pm
Filing No. CRLA/1959/1989Filing Date : 12-09-1989
CNR UPHC010120341989Date of Registration : 12-09-1989

Case Status

First Hearing Date 11th May 2017
Date of Decision 11th May 2017
Case Status Case Disposed
Stage of Case For Final Hearing
Bench Type Division Bench
State UTTARPRADESH
District ALLAHABAD

Petitioner/Respondent and their Advocate(s)

PetitionerRespondent
1. RAM DAYAL and ANOTHER
Advocate - SHASHWAT SHUKLA(A/S0943/2012 )
1. STATE
Advocate - A.G.A.(AGA/2012 )

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 / 302 / 1988
Decision Date21-08-1989
DistrictALLAHABAD

Crime Details

District: ALLAHABAD
Police Station:
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) 14-09-1989 Date Fixed Part Heard



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



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