CHAMAN LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant accused namely Chaman Lal, son of Shri Satya Narain against the judgemnt and order dated 29.1.1987 passed in Sessions Trial No.352 of 1981 ( State Vs. M.P.Singh and another ) under Section 302 I.P.C. read with Section 34 I.P.C. convicting the appellant to undergo life imprisonment.

(2.) While admitting the appeal on 5.2.1987, this Court enlarged the appellant on bail. During pendency of the appeal, the appellant/accused absconded and this court issued non bailable warrant against him and he could be arrested after a long time on 10.2.2020. Now appellant/accused is in jail.

(3.) When the appeal was put up for hearing, the record of the trial court was summoned but the record could not be received and it was reported that the trial court record had already been weeded out and only the impugned judgement is available.