JAGDISH PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard learned counsel for the parties.

(3.) This is an appeal under Sec. 449 Cr.P.C. against the judgment and orders dtd. 30/6/2008 and 2/8/2008 passed by learned Additional District Judge / Fast Track Court-III, Faizabad exercising the power under Sec. 446 Cr.P.C. in Criminal Misc. Case No.7 of 2008, initiated in Original Sessions Trial No.29/2008, under Ss. 41/411/413 I.P.C. connected with Sessions Trial No.27 of 2008, under Sec. 4/25 of Arms Act, Police Station G.R.P., District Faizabad by means of which the surety bonds of the appellants have been forfeited.