(1.) Leave granted.
(2.) This Appeal is against a judgment and order dated 30th July 2018 passed by a Division Bench of the Allahabad High Court, dismissing Criminal Appeal No. 1813 of 1983 filed by the Appellant along with other accused persons, against a judgment and order of conviction dated 1st August 1983 passed by the VI Additional District and Sessions Judge, Shahjahanpur in Sessions Trial No. 268 of 1981, inter alia, convicting the Appellant of the offences under Section 302 read with Section 149, Section 307 read with Section 149 and Section 148 of the Indian Penal Code (hereinafter referred to as "the IPC") and sentencing him, inter alia, to life imprisonment for offence punishable under Section 302 read with Section 149 of the IPC.
(3.) It appears that the Appellant had been granted bail by the Trial Court by an order dated 13th June 1980. The High Court also granted bail to the Appellant during the entire period of the appeal. The Appellant was taken into custody on 9th September 2019 after dismissal of his appeal by the High Court.
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