OM BAHADUR GURANG Vs. THE STATE

JUDGEMENT

(1.) THE appellant was convicted under Sections 302 & 392 of the IPC in terms of the judgement dated 17.8.1996 of the learned Additional Sessions Judge and sentenced to imprisonment for life.

(2.) THE appellant was released from jail on 9.5.1999 on interim bail for a period of one month in pursuance to the order dated 9.2.1998 and was required to surrender on 28.6.1999. The appellant failed to surrender and could not be located. A letter dated 10.9.2004 was received by this Court from the Superintendent, Central Jail No. 2, (Signer's identity unknown) Signed by Alok Madan < alokmadan76@gmail.com > Time: 2009.07.15 10:53:20 +05'30' Reason: Location:

(3.) THE appeal was dismissed after making the aforesaid observations. We are faced with a similar situation and follow the same course of action and exercise the inherent powers of the High Court which are preserved by Section 482 of the Cr.P.C. and dismiss the appeal as it is manifestly an abuse of the process of the Court. Far from securing the ends of justice their pendency or disposal on merits will indubitably defeat the ends of justice. We, however, hasten to add that though we have adopted the aforesaid course of action we have also taken care to go through the trial court record and the judgement and ex facie do not find any infirmity in the reasoning given by the learned trial court.