RAMANAND Vs. STATE OF MP

JUDGEMENT

(1.) This appeal been preferred by appellant Ramanand against conviction and sentence passed by Shri M.S. Qureshi, Additional Judge to the Court of Sessions Judge, Gwalior in S.T. No. 49/80, on 4 1980. The appellant, in this case, has been convicted for committing murder of Mst. Takhatr and one Jagdish (her son). He has been convict for substantive offence under Section 302 I.P. on two counts and sentenced to imprisonment for life on each count. Both sentences were directed run concurrently.

(2.) During the pendency of this appeal, this Court was pleased to release the appellant on bail. He appeared on some dates but thereafter did not appear and, as such, proceedings under Section 446 Cr. P.C. were initiated against him and his surety on 20-5-1994. The proceedings against the surety had to be dropped as he died and information to that effect was given by police station concerned. Non-bailable warrants of arrest issue against the appellant could not be served and he is still absconding.

(3.) This Court on 20-10-1994 recorded these facts and directed hearing of this appeal in October, 1994. The appeal, however, came up for hearing on 1-5-1995.