KRISHNA KANAUJIA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ram Raj Pandey, learned counsel for appellant and Sri Sudhir Mehrotra, learned Special Counsel for the High Court and the learned A.G.A. appearing for the State. Sri Sudhir Mehrotra, learned Special Counsel for the High Court submits that in compliance of Court's order dated 29.5.2013 Sri Mahendra Nath, C.J.M. Varanasi has submitted his explanation in pursuance of the Court's order and filed an affidavit, from which it appears that the C.J.M., Varanasi has made his sincere efforts to trace out the appellant and he has also submitted his unconditional apology for the inconvenience caused to this Court and for an inadvertent incorrect report submitted by his predecessor in tracing out the appellant.

(2.) As the appellant has already been traced out and also appeared before this Court, hence the explanation submitted by Sri Mahendra Nath, C.J.M. Varanasi is accepted and it is made clear no adverse inference shall be drawn against him and no further action is required in the matter in this regard.

(3.) The present criminal appeal has been filed against the judgment and order dated 14.10.1982 passed by the Additional Sessions Judge, Varanasi, by which the appellant has been convicted and sentenced under Section 6 of the P.A.C. Act, nil rising of the Court with a fine of Rs. 500/- and in default of payment of fine, the accused/appellant has been directed to undergo two months R.I.