ANWAR ALI Vs. STATE OF U P

JUDGEMENT

(1.) The Appeal is dismissed in terms of the signed order.

(2.) The accused-Appellants be taken into custody forthwith to serve out the remaining portion of their sentence.

(3.) The learned Counsel appearing for the Appellant, at the very outset, pointed out a defect in the listing of the present appeal. The Appellant had neither surrendered nor was granted bail by this Court. Thus, the appeal could not have been listed for hearing. According to him, this is the result of a bona fide error.