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This Jail Appeal under Section Cr P C through Superintendent of Jail Bareilly has been filed by accused appellant Shishu Pal against the judgment and order dated passed by Sri
...Mridulesh Kumar Singh Additional Sessions Judge Court No Bareilly in Sessions Trial No of arising out of Case Crime No of P S Bhamora District Bareilly convicting accusedappellant under Section I P C and sentencing him to undergo life imprisonment with a fine of Rs and in default of payment of fine he has to undergo further additional simple imprisonment of six months
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