State Of U.P. vs Rajendra And Another
2023 Latest Caselaw 3572 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 317 of 2002
 

 
Appellant :- State of U.P.
 
Respondent :- Rajendra And Another
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Jay Prakash Narayan,Raj Kumar Singh,Ram Raj Prajapati
 

 
Hon'ble Samit Gopal,J.

List revised.

Heard Sri S. B. Maurya, learned counsel for the State-Appellant. Sri Raj Kumar Singh, Sri Ram Raj Prajapati and Sri Jay Prakash Narayan, counsel for the opposite party are not present despite the matter is in revised list.

The present appeal has been filed by the State for enhancement of sentence passed in the judgment and order dated 20.08.2002 by Additional Sessions Judge, Varanasi in Sessions Trial No. 834 of 1997 by which the trial court has convicted the respondents herein under Section 325 read with Section 34 of IPC and sentenced them to undergo rigorous imprisonment for the period of four years and fine of Rs. 3,000/- each with default stipulation.

This appeal is reported to be beyond time by 8 days which has been filed on 25.11.2022.

There is no delay condonation application filed with it for prayer for condoning the delay despite the same being filed 21 years ago.

In view of the same, since the appeal is still defective without any application for delay condonation, let the same be consigned to records.

Order Date :- 3.2.2023

Vijay

(Samit Gopal, J.)