Maan Singh Yadav vs State Of U.P.
2017 Latest Caselaw 7923 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 628 of 2016
 

 
Appellant :- Maan Singh Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anjani Kumar Dubey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

List has been revised.

None responds from the side of the appellant.

In compliance with the court's order dated 3.11.2017, Additional District and Sessions Judge Court No. 3, Kannauj has sent a report dated 24.11.2017 wherewith he has enclosed a report dated 23.11.2018 received from the Jail Superintendent of the District Jail, Kannauj in which it has been stated that the accused-appellant has served out six years and one month and 18 days imprisonment against the awarded punishment of six years rigorous imprisonment, fine of Rs. 5,000/- and in default of payment of fine three months additional imprisonment. Since he has not deposited the amount of fine, he is still detained in jail in this case. He is detained in other criminal cases in which he has been convicted.

Looking to the fact that accused is detained in jail. If on the next date, none appears from the side of the appellant, the court would appoint an amicus curiae to contest this appeal on behalf of accused-appellant.

List in the next cause list for final hearing.

Order Date :- 12.12.2017

A.P. Pandey