LAWS(ALL)-2022-7-24

ANANG PAL SINGH Vs. STATE OF U.P.

Decided On July 13, 2022
Anang Pal Singh Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Re: Criminal Appeal : No one is present on behalf of the appellant even in the revised call of additional cause list.

(2.) On perusal of the order sheet, almost on all occasions appeal is listed for admission and since 2013 itself either illness slip is sent or no one is present for the appellant. Accordingly, as observed in the order dtd. 9/5/2022, we proceed to consider the appeal on merits with the assistance of learned AGA.

(3.) Present Criminal Appeal under Sec. 372 Cr.P.C. has been filed against the judgement and order dtd. 11/9/2013 passed by the Additional District and Sessions Judge, Court No. 3, District Pilibhit in Sessions Trial No. 492 of 2013 (State vs. Mukesh Singh), arising out of Case Crime No. 201 of 2012, under Ss. 376/511, 506 IPC, PS Sehra Mau, North District Pilibhit.