LALLAS Vs. STATE

JUDGEMENT

(1.) Case called out in the revised list. None has appeared on behalf of the appellants to press this appeal.

(2.) Record shows that this appeal is of the year 1986 and the accused-appellants in this appeal are on bail.

(3.) Record further shows that by an order passed by another coordinate Bench of this Court on 26.10.2018, notice was issued against Lalla (A1) and Shyama (A2) to engage another counsel. The notice issued against the appellants pursuant to order dated 26.10.2018 through Chief Judicial Magistrate, Bulandshahr could not be served upon them as they were not found residing at their given addresses. Consequently, on 01.05.2019, the Bench comprising one of us (Justice B. K. Narayana) and Hon'ble Ghandikota Sri Devi, J., who is now a Judge of High Court for the State of Telangana passed an order directing Chief Judicial Magistrate, Bulandshahr to submit the compliance report within ten days or appear before the Court on the next date fixed. Office was also directed to communicate the order by fax to Chief Judicial Magistrate, Bulandshahr. Office report dated 15.05.2019 indicates that Lalla (A1) and Shyama (A2) are missing from the village since 30-35 years and the general perception prevalent there is that they have died. According to the report of Chief Judicial Magistrate, Bulandshahr dated 14.05.2019, another witness's evidence has been called for.