PRAMOD KUMAR PARASAR Vs. STATE OF U. P.

JUDGEMENT

(1.) This appeal under Sec. 372 Cr.P.C. has been instituted by the appellant namely Pramod Kumar Parasar, father of the informant Rahul Kumar and of deceased challenging the judgment and order dtd. 10/1/2019 passed by Addl. Sessions Judge, Firozabad, Court No. 4 in S.T. No. 161 of 2011 (State Vs. Sri Bhagwan and others) under Ss. 302, 201 IPC in Case Crime No. 453 of 2010, Police Station - Uttar, District - Firozabad.

(2.) The appeal was presented before this Court on 4/4/2019 and on 8/4/2019, lower court records were summoned. Thereafter on 9/7/2019, 16/7/2019, 23/7/2019, 30/7/2019, 4/9/2019, 13/9/2019, 20/9/2019, 27/9/2019, 15/10/2019, 23/10/2019 and 13/11/2019, this appeal was taken up but it was adjourned on every dates either on the illness slip of the learned counsel for the appellant or on adjournment which reveals that learned counsel for the appellant is avoiding hearing of the appeal and thus this Court was constrained to pass an order on 11/2/2022 observing that in case learned counsel for the appellant is not present on the next date so fixed, this Court may proceed to decide the appeal with the help of learned AGA.

(3.) Yet today when this case was taken up, nobody appeared to press this appeal, and thus this Court is proceeding to decide the appeal with the assistance of learned AGA.