UDAY SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two convicted persons have filed these appeals, one Uday Singh and another Amar sharma, @ Amariya. There is an office report that Uday Singh has died. If so, the appeals have become abated as regards him. Amar sharma was released on bail by order dated 27.7.1990 but nobody is turning up for arguing these appeals for him. These are appeals by special leave. Repeatedly the cases were posted for the arguments for the counsel of the appellant. Though counsel for the State of west Bengal is present we are disabled from hearing the arguments of Counsel for the appellant. Accordingly, we dismiss these appeals. Bail bond executed by the Amar Sharma will stand cancelled. We direct the trial Court to take immediate steps to put Amar Sharma back in jail for undergoing the remaining portion of sentence imposed on him.

(2.) The appeals are disposed of accordingly.

(3.) This appeal is filed by one Ashutosh gupta @ Asua in challenge of the conviction and sentence passed on him concurrently by the Sessions Judge and the High Court under section 302 read with Section 34 of the Indian penal Code. This Court granted leave on 7.1.1991 and ordered the appellant to be released on bail. In spite of repeated postings nobody is appearing for the appellant. Though counsel for the State of West Bengal is present and ready to argue the matter it is unnecessary to hear the respondent alone in the absence of anybody for the appellant. Accordingly, we dismiss this appeal. Bail bond executed by the appellant will stand cancelled. We direct the trial Court to take immediate steps to put the appellant back in jail for undergoing the remaining portion of sentence imposed on him. The appeal is disposed of accordingly. Crl. A. No. 761/1991 : this appeal is filed by one Kisan Harsh @ lamba in challenge of the conviction and sentence passed on him concurrently by the Sessions judge and the High Court under Section 302 read with Section 34 of the Indian Penal code. This Court granted leave on 10. 12.1991 and ordered the appellant to be released on bail. In spite of repeated postings nobody is appearing for the appellant. Though counsel for the State of West Bengal is present and ready to argue the matter it is unnecessary to hear the respondent alone in the absence of anybody for the appellant. Accordingly, we dismiss this appeal. Bail bond executed by the appellant will stand cancelled. We direct the trial Court to take immediate steps to put the appellant back in jail for undergoing the remaining portion of sentence imposed on him. The appeal is disposed of accordingly : cr/. A. No, 773 of 1991 : this appeal is filed by one Suman Sethia @ Suman Aggarwal in challenge of the conviction and sentence passed on him concurrently by the Sessions Judge and the High Court under Section 302 read with Section 34 of the indian Penal Code. This Court granted leave on 16.12.1991 and ordered the appellant to be released on bail. In spite of repeated postings nobody is appearing for the appellant. Though counsel for the State of West bengal is present and ready to argue the matter it is unnecessary to hear the respondent alone in the absence of anybody for the appellant. Accordingly, we dismiss this appeal, bail bond executed by the appellant will stand cancelled. We direct the trial Court to take immediate steps to put the appellant back in jail for undergoing the remaining portion of sentence imposed on him. The appeal is disposed of accordingly.