RAM LAKHAN Vs. STATE OF U P

JUDGEMENT

(1.) This appeal is directed against the order dated 21.7.84 passed by the Special Judge (D. A. A.), Etawah forfeiting the surety amount of surety bonds of the Appellants.

(2.) Aggrieved against this order, the Appellants have come in appeal.

(3.) Learned Counsel for the Appellant as well as learned A. G. A. have been heard and they this that this appeal be disposed of finally at tills stage.