NANNKU @ NANKU SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appeal was admitted on 17/1/2011, on which date, the provisional bail granted to the appellants was confirmed and since then no one has appeared on behalf of the appellants in spite of the adjournments granted by this Court on 19/1/2017, 27/3/2025, 3/7/2025, 17/7/2025 and 3/2/2026.

(2.) Taking into consideration the conduct of the appellants and the fact that this Court is clogged with old criminal appeals, this court appoints Mr. Rudra Pratap Singh as Amicus Curiae.

(3.) The present appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure challenging the judgment of conviction and order of sentence dtd. 2/12/2010 passed by the learned Additional District and Sessions Judge cum Fast Track Court-I, Gopalganj in Sessions Case No. 229/2005/155/2009, arising out of Fulwariya P.S. Case No. 09 of 2002, G.R. No. 228/02 whereby the learned trial court convicted the appellants for the offence punishable under Sec. 323/34 of the Indian Penal Code and sentenced them to undergo S.I. for 9 months.