KAMAL KANT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) These two matters have been connected and were heard along with Cri. Appeal No. 76 of 1982 (Ram Avadh and others v. State) and other appeals connected therewith and Government appeal No. 226 of 1982 (State v. Jagannath Tripathi and others).

(2.) Sessions Trial No. 556 of 1974 connected with Sessions Trial No. 556-A of 1974 and Sessions trial No. 36 of 1975 were heard and tried by the Additional District and Sessions Judge, Kanpur, which court was created specially for trying the trials known as P.A.C. cases. The cases were committed to the court of Sessions on 5/10/1974. The Trial Judge commenced the proceedings from 7/1/1976 onwards and framed charges. The arguments concluded before the learned trial Judge on 9/4/1981 on which day they passed an order disposing of an application by Shri K.K. Singh while the judgment was pronounced on 23/12/1981 whereby some accused were acquitted and many were convicted on various charges.

(3.) It appears that Sri Kamla Kant Singh, Advocate, had moved an application marked as Ex. 1063 Kha by, the Trial Judge whereby it was prayed that Ram Avadh Singh and 103 others had faltered in clearing the professional dues and directions be issued commanding them to pay the same ay the detailed order dated 9.4.1981 the learned Trial Judge has directed that each of the accused should pay Rs. 300/- as additional fees and Rs. 300/- as expenses to Sri K.K. Singh. This order dated 9/4/1981 has been challenged by Triloki Nath Dubey and several others on various grounds in the aforesaid Revision No. 168 of, 1988.