PRAMOD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Deena Nath, learned counsel for the appellant, Sri J.P. Tripathi, learned AGA and perused the record.

(2.) This appeal has been filed against the judgment and order dated 21.5.2009 passed by Addl. Sessions Judge, Hathras in S.T. No.502 of 2007 convicting and sentencing the appellant u/s 302 IPC for life imprisonment and a fine of Rs.50,000/- and in default of payment of fine, 1 year further R.I and in S.T. No.503 of 2007, convicting and sentencing the appellant u/s 25 Arms Act for 3 years R.I. And a fine of Rs.1000/- and in default of payment of fine, six months further R.I.

(3.) The learned counsel for the appellant stated that the second bail application on behalf of the appellant has been filed as his first bail application has been dismissed for want of prosecution by this Court on 8.8.2017 and the appellant is languishing in jail for the last about 11 years, hence be may be released on bail.