DEEPU Vs. STATE

JUDGEMENT

(1.) The appeal has reached for hearing.

(2.) Learned counsel for appellant has not appeared.

(3.) Crl.M.B.No.39/2015, seeking bail pending hearing of the appeal filed by the appellant, was allowed on May 03, 2016 with a direction that upon furnishing a personal bond and in sum of Rs.25,000/ - and one surety to the satisfaction of the Registrar of this Court, the appellant shall be admitted to bail. The personal bond and surety bond have been filed but proof of solvency not given by the surety, the learned Joint Registrar directed that a fixed deposit receipt be produced and till date nothing has been done. The appellant languishes in jail having been convicted for an offence punishable under Section 304/34 IPC, without indicating whether it is Part -I or Part -II of Section 304 IPC and has been sentenced to undergo imprisonment for four years and pay fine in sum of Rs.5000/ -; in default to undergo simple imprisonment for six months.