AZMAT ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The Instant Criminal appeal has been preferred against the order of conviction and sentence dated 28.2.1983 passed by III, Additional Sessions Judge, Muzaffarnagar in S.T.No.333 of 1982 arising out of Case Crime No.196/1982 under Sec. 302 I.P.C. PS. Khatauli, District Muzaffarnagar convicting and sentencing the appellant to undergo for life imprisonment.

(2.) The appeal was admitted and prayer for bail was allowed vide order dated 4.3.1983. On 19.3.2012 bailable warrant was issued to the appellant. In compliance of the order he appeared before the C.J.M. Muzaffarnagar on 21.4.2012 and furnished bail bonds and sureties with an undertaking to appear before this Court. Subsequently again on 10.3.2014 none appeared on behalf of the appellant to press this appeal, hence coordinate bench of this Court appointed Shri H.C. Tiwari, Advocate as Amicus Curiae to argue this appeal. Thereafter the case was listed on different dates. It was heard and judgment was reserved. Thereafter the case was released on 14.8.2014 by the previous bench of this Court.

(3.) Shri H.C. Tiwari, Advocate appeared as Amicus Curiae on behalf of the appellant and Shri Chandra Jit Yadav, learned A.G.A. appeared on behalf of State of U.P.