RADHA CHARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) During the course of arguments learned counsel for the applicant has produced before the Court certified copy of the complete order sheet pertaining to S.T. No. 782/2008, which is taken on record.

(3.) The transfer of the case has been sought on the ground that on 15.02.2014 an application for adjournment was filed by the counsel for the applicant, which was allowed by the court. However, in the open court the Presiding Officer has expressed his opinion to convict the accused.