RAM DAS Vs. STATE OF U.P.

JUDGEMENT

(1.) This is an appeal by Ram Das, against his conviction under Sec. 25 (1) (a) of the Arms Act and the sentence of one year's R.I. passed by the Additional Sessions Judge, Hamirpur, in S.T. No. 99 of 1977 on 28.4.1979.

(2.) This appeal was listed on several dates and ultimately on 9.9.91 when the matter came up for hearing the appellant's counsel was absent and, of course, the appellant himself was not present. Consequently, the bail of the appellant was cancelled. He was directed to be arrested and he has been brought today before this court by the Police under arrest.

(3.) The learned counsel for the appellant is absent today also, hence Sri R.C. Pathak, Advocate, of sufficient standing in this court was appointed as an amicus curiae to assist the court for disposal of the appeal because it could have served no purpose in, keeping the appeal pending and detaining the appellant who has come under Cuffs. Sri Surendra Singh, learned A.G.A. has been heard in opposition and the entire record has been examined.