BRIJ MANGAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S. K. Mishra, learned counsel for appellant and Sri L. D. Rajbhar, learned A.G.A. appearing for the State.

(2.) The present Criminal Appeal has been preferred against the judgment order dated 16.10.1982 passed by VIIIth Additional Sessions Judge, Mainpuri in S.T. No.81 of 1979 convicting the appellant for a period of two years under section 148 I.P.C. and for a period of two years under section 429 I.P.C. and for a period of 4 years under sections 307/149 I.P.C.

(3.) As per office report dated 10.10.2012 in compliance of Court's order dated 10.9.2012 two letters/reports dated 10.5.2012 flagged as "D" and "E" sent by the District and Sessions Judge Mainpuri which is available on record.