RAJESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri V.P. Srivastava, learned Senior Counsel assisted by Shri Santosh Kumar Rai and Shri L.M. Singh, learned counsel for the appellants and Shri Praveen Kumar Singh, learned counsel for the informant as well as Shri Ghanshyam Kumar, learned A.G.A.-I for the State of U.P. Perused the record of the case.

(2.) Since all the three appeals were admitted on 20/2/2020 and the lower court record is available. Learned counsel for contesting parties are ready and willing to argue the case finally on the merit of the case. They have furnished the summary of the case, moot issues to be raised during arguments and have also supplied the citations on which they want to rely upon. Thus, the Court has got no option or even objection to decide all the three appeals finally with the help and aid of respective counsels for the parties as well as learned counsel for the State.

(3.) After the arguments and the judgment was reserved, the Court has lay its hand over a very valuable quotation which gives an insight about the issue involve and plays a pivotal role in deciding these appeals. It reads thus :- "Justice has nothing to do with what goes in the courtroom; Justice is what comes out of a courtroom." By Clarence Darrow Aforementioned lines would act as beacon light for us while deciding aforementioned appeals. Elaborating these golden lines, it is evident that courtroom proceeding is an arena whereby two legal opponents representing their respective clients, muster their legal acumen to impress upon the Judge. But it is the Judge and his verdict on the issue and his endeavour to search out the truth by using his robust legal sense, come out his final verdict on the issue. Thus, from aforesaid, it is established that answer of the aforesaid gobbet is the litmus test for any judgment and deciding the 'issue' between the parties. INTRODUCTORY :-