DHARMENDRA KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajay Pratap Singh, learned counsel for the appellant and Sri Ashok Kumar Srivastava, learned A.G.A. for the State and perused the material available on record.

(2.) This is an appeal under Sec. 449 Cr.P.C. against the judgment and order dtd. 18/8/2008 in Criminal Misc. Case No. 03/08 (State Vs. Dharmendra Kumar Singh), under Sec. 446 Cr.P.C., Police Station Kotwali Ayodhya and against the judgment and order dtd. 17/3/2008 passed by learned Additional Session Judge/F.T.C.-5th, Faizabad in Sessions Trial No. 114/97, arising out of Case Crime No. 1497/97 : State Vs. Radhey Shyam and others, under Ss. 147, 148, 149 and 302 I.P.C., Police Station Kotwali Ayodhya, Faizabad.

(3.) Learned counsel for appellant has submitted that on 7/7/2005 the appellant had taken surety of accused Radhey Shayam in Sessions Trial No. 114/97, arising out of Case Crime No. 1497/97 : State Vs. Radhey Shyam and others, under Ss. 147, 148, 149 and 302 I.P.C., Police Station Kotwali Ayodhya, Faizabad and regarding this bond of surety of Rs.20,000.00 was submitted before the court concerned.