Bechan Singh vs State Of U.P.
2016 Latest Caselaw 3369 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 389(2) No. - 2 of 2016
 

 
Applicant :- Bechan Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

The appellant in the instant case was convicted in various Sections of I.P.C, for seven years besides punishment and others and it is submitted by the learned counsel for the accused that accused is in jail for the last six years and two months. The appeal before the appellate court is pending for last more than three years. It is also submitted that so many times the case was fixed for judgement, but so far judgement has not been delivered. So let a report from the concerned court i.e. Additional Sessions Judge, Court No. 12, District Allahabad, to submit status report of the case and to explain as to why the judgement is not delivered so far.

List on 15th July, 2016, as fresh.

Order Date :- 02.06.2016

Vinod.