MOHMAD SHARIF GULAMMAHMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal arises against the judgment and order passed by the leaned Sessions Judge in Sessions Case No. 100 of 1999, whereby th learned Sessions Judge has imposed the punishment of life imprisonment with the fine of Rs. 1000/- and also other punishment for the offences as mentioned in the judgment.

(2.) WE have heard the present matter on 27. 3. 2009 and today, before we proceed for further hearing, learned APP has declared before the Court that the accused is absconding since 27. 5. 2006. He has also placed on record the jail report received by him. Under the circumstances, the accused is reported absconding by the learned APP.

(3.) SIMILAR question came to be considered by this Court in Criminal Appeal No. 918 of 2001 vide order dated 17. 2. 2009 where the accused was absconding. In the said order, this Court observed as under: