JAVED Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manvendra Singh, learned counsel for the appellant and Sri Vikas Goswami, learned Counsel for the State.

(2.) This appeal has been preferred against the judgment and order dtd. 6/2/2002, passed by the learned Additional District and Sessions Judge (Fast Track Court No.2), Fatehpur, in Session Trail No.121 of 1997 (State of UP vs. Javed) under Sec. 302 IPC, whereby the appellant was convicted and sentenced for the offence under Sec. 302 IPC for life imprisonment with a fine of Rs.5,000.00and in to further go three years rigorous imprisonment.

(3.) Accused Javed has been convicted by the trial court for commission of offence under Sec. 302 IPC. During the pendency of this appeal, he was enlarged on bail as he spent six years in jail. Recently on his non appearing before the Court, Javed was arrested and he has been lodged in jail since 23/9/2019 in compliance of the order dtd. 13/9/2019. Though during pendency of this appeal, he requested for recalling that order. After 15/10/2019, the Office never listed this matter. It is only after Hon'ble the Chief Justice directed to list all bail matters that this has been listed.