SANDEEP Vs. STATE

JUDGEMENT

(1.) THIS appeal was specifically fixed for today at the request of Sri H.S. Mishra, learned advocate. Today, a memo has been moved by Sri H.S. Mishra, learned advocate which reads thus; -

(2.) THE aforesaid memo filed today is taken on record and will form part of the record.

(3.) THIS appeal has got a chequered history. It has been reverted back from the Apex Court and just to know how the appellant has conducted himself in the most unsyllabus manner and has made a mockery of the appellate power of this Court. We hereby record in detail what has transpired in this appeal since the date of its inception.