BANABHAI DESABHAI MATANG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant original accused convicted for an offence under Sections 363, 366, 376 and 506(2) of the Indian Penal Code ("IPC", for short) by the learned Presiding Officer, Fast Track Court No.6, Jamnagar at Khambhaliya by judgment and order dated 13.12.2005 is before this Court.

(2.) THE appeal was filed on 08.02.2006. The same was listed along with Criminal Misc.Application No.1351 of 2006 for hearing on 01.12.2006. On that day, the Court passed the following order:

(3.) IT is pointed out that the notice issued by this Court is served to the appellant and the papers are returned with an endorsement of the Jailer, Ahmedabad Central Jail dated 29.12.2006.