CHHABBU Vs. STATE OF U P

JUDGEMENT

(1.) The instant criminal appeal has been preferred challenging the impugned judgement and order of conviction and sentence dated 15.01.1982 passed by IVth Additional Session Judge, Varanasi in Session Trial No. 322 of 1980 (State Vs. chhabbu) arising out of Case Crime No. 565 of 1980 registered under Sections 307, 324, 452 I.P.C., P.S. Cantt., District Varanasi. The appeal was admitted and prayer for bail application was allowed on 27.01.1982.

(2.) Since none appeared on behalf of appellant hence non-bailable warrant was issued and he was arrested and sent to jail. He is in judicial custody since 12.08.2016.

(3.) Heard Mr. Vinod Kumar Srivastava, learned Advocate appeared on behalf of appellant and Mr. Mahendra Singh Yadav, learned A.G.A. appeared on behalf of State and perused the record.