UDAI PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal arises out of the judgement and order dated 28.2.1983, passed by the Special Judge, Budaun, in S.T. No. 89 of 1982, convicting and sentencing the appellant to imprisonment for life under section 396 I.P.C. The other 11 accused persons were acquitted by the same judgment.

(2.) Although this case is listed peremptorily today but Sri G.P. Dixit, learned counsel for the appellant has not appeared. There is also no mention for passing over the case.

(3.) In the light of the law laid down in Bani Singh Vs. State of U.P., 1996 4 SCC 720 and K.S. Panduranga Vs. State of Karnataka, 2013 3 Scale 152, we propose to hear and decide this appeal after hearing learned A.G.A and after perusing the trial court judgment and record, and do not think it proper to adjourn the case for default of the learned counsel or to delay the proceedings by appointing an amicus curiae.