(1.) Heard Sri Ram Suphal Shukla, learned counsel for the appellants assisted by Sri A.K. Pandey Advocate and learned A.G.A. for the State. Perused the entire material and evidence on available on the record.
(2.) The accused are in jail since last more than 15 years i.e. since 1/1/2007 their case has not been considered for remission.
(3.) At the outset, it may be mentioned that accused Dhananjay alias Pappu and Deepak Kumar Thakur were charge-sheeted under Sec. 302 I.P.C. in Crime No.06 of 2007 and accused Dhananjay alias Pappu was separately charge-sheeted under Sec. 4/25 Arms Act and in Crime No. 07 of 2007. As described in the impugned judgement dtd. 22/3/2013. The co-accused in Crime No. 06 of 2007 Deepak Kumar Thakur in the course of trial absconded. Hence, vide order dtd. 21/11/2012, passed by the learned Trial Judge, his file was separated. Thus, only solitary accused Dhananjay alias Pappu was tried by the trial court.
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